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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(3) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003 (3)Every application for approval under sub-section (1) shall be made in such form, on payment of such fees and in such manner as may be provided by the regulations.
