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 357] [Entire Act] State of Jammu-Kashmir - Subsection Section 357(c) in Jammu and Kashmir Municipal Corporation Act, 2000 (c)for the purposes of taking any action or executing any work authorized or required by this Act or any bye-law made thereunder;
