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 41 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012 41. Power to make rules The Government may, by notification, make rules for purposes of carrying out the provisions of the Act.
