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 115] [Entire Act] State of Jammu-Kashmir - Subsection Section 115(2) in The Constitution of Jammu and Kashmir (2)All other public moneys received by or on behalf of the Government shall be credited to the public account of the State.
