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 77(1)] [Section 77] [Entire Act] State of Jammu-Kashmir - Subsection Section 77(1)(f) in The Constitution of Jammu and Kashmir (f)the receipt of money on account of the Consolidated Fund of the State or the Public account of the State or the custody or issue of such money; or