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 38] [Entire Act] State of Jammu-Kashmir - Subsection Section 38(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)When the Mayor is absent from duty on account of illness or any other cause, the Deputy Mayor, shall act as Mayor during his absence.
