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 315] [Entire Act] State of Jammu-Kashmir - Subsection Section 315(1) in Jammu and Kashmir Municipal Corporation Act, 2000 (1)No place other than a municipal market shall be used a market unless such place has been licensed as a market by the Commissioner.
