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 72(1)] [Section 72] [Entire Act] State of Jammu-Kashmir - Subsection Section 72(1)(a) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (a)while playing his animal or vehicle on hire or exposing goods for sale, superfluous, keep his licence or card of identification or both as the case may be, with him ;