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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(1) in Jammu and Kashmir Wakafs Act, 2001 (1)The Chairperson shall be the Head of the Council and shall ensure that the Act and the Regulations made thereunder are strictly observed and shall have all the powers necessary for the purpose.
