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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(2) in The Jammu and Kashmir Municipal Ombudsman Act, 2010 (2)[ The Ombudsman shall be entitled to pay and allowances as admissible to a Judge of the State High Court.] [Substituted by Governor Act No. 39 of 2018, dated 12.12.2018.]
