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 85(2)] [Section 85] [Entire Act] State of Jammu-Kashmir - Subsection Section 85(2)(h) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 (h)standard fees to be levied on the promoter, the allottees or the real estate agent under clause (e) of section 34 ;