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 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(5) in Jammu and Kashmir Consumer Protection Act, 1987 (5)Each nominated member shall be entitled to such honorarium as may be prescribed.] [Substituted by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]
