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 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(2) in The Constitution of Jammu and Kashmir (2)The executive power of the State shall be vested in the 1Governor and shall be exercised by him either directly or through officers subordinate to him in accordance with this Constitution.
