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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(4) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014 (4)It shall be the duty Corporation to provide information/record as mentioned in sub-sections (2) and (3) of this section to the Government.
