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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(7) in The Jammu and Kashmir Legal Services Authorities Rules, 1998 (7)The ex-office members shall be entitled to travelling allowance and daily allowance either from his parent Department, or as the case may be, from the State Authority.
