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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(b) in The Jammu and Kashmir Entertainments Duty Act, 1959 (b)[ "Commissioner" means any person appointed by the Government to exercise the functions of the Commissioner under this Act;] [Clause (b) substituted by Act XI of 1960.]
