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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(b) in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987 (b)define the limits within which a competent authority shall exercise the powers conferred and perform the duties imposed on it by or under this Act.
