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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(c) in The Jammu and Kashmir Collection of Statistics Act, 2010 (c)"appropriate Government" means -(i)any Department of the Government ; or(ii)any Municipal Corporation, Municipal Council, Municipal Committee or Halqa Panchayat.
