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 133] [Entire Act] State of Jammu-Kashmir - Subsection Section 133(b) in Jammu and Kashmir Municipal Corporation Act, 2000 (b)the amount, if any, in dispute in the appeal has been deposited by the appellant in the office of the Corporation.
