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] [Entire Act] State of Jammu-Kashmir - Section Section 3A in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959 3A. [ Powers and functions of the Board. [Inserted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.] - Subject to other provisions of the Act, the Board shall exercise the following powers and functions :-
