Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 271(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Every person employing workmen, labour or other persons exceeding twenty in number shall provide and maintain for the separate use of person of each sex so employed, latrines and urinals, of such description and number as the Commissioner may be notice require and within such time as may be fixed in the notice and shall keep the same in clean and proper order.