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 5 in Jammu and Kashmir Disaster Management Rules, 2007 5. Minimum standard of relief to be provided to the persons affected by the disaster shall be same as prescribed by the national authority under the Act.
