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 5] [Entire Act] State of Jammu-Kashmir - Section Section 6 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 6. Incorporation. - The Board shall be a body corporate and shall have perpetual succession and a common seal and may by the said name sue and be sued.
