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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(iii) in The Public Prostitutes Registration Rules, 1977 (iii)The Minister-in-charge of Municipalities may, in the manner aforesaid, cancel or amend any notification issued under clause (ii) of this rule.
