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] [Entire Act] State of Jammu-Kashmir - Section Section 4A in The Jammu and Kashmir Instruments (Control of Noises) Act, 1959 4A. [ Fee for the use of loud-speaker. [Section 4-A inserted by Act XXXIV of 1962.] - A fee of rupees ten [per-hour] shall be charged in the case of permission, if and when granted, for the use of a loud-speaker.]
