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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(2) in Jammu and Kashmir Wakafs Act, 2001 (2)The Administrator appointed under clause (a) sub-section (1) may at any time be removed by the Government and a new Administrator may be appointed in his stead.
