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 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(6) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017 (6)Rules of procedure and other ancillary matters of District Committee shall be such as the State Government may, be order, specify.
