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 108ZP] [Entire Act] State of Jammu-Kashmir - Subsection Section 108ZP(3) in Jammu and Kashmir Panchayati Raj Rules, 1996 (3)Upon the issuance of notification under sub rule (2), the District Development Council shall be deemed to be duly constituted.
