Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(n) in The Jammu and Kashmir Legal Services Authorities Rules, 1998 (n)to perform such other duties as may be expedient for efficient functioning of the State Authority or as may be assigned to him by the Executive Chairman.
