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 206] [Entire Act] State of Jammu-Kashmir - Subsection Section 206(6) in Jammu and Kashmir Municipal Corporation Act, 2000 (6)No licensed plumber shall, for any work referred to in sub-section (5) demand or receive more than the charges prescribed therefore under that sub-section.
