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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(6) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002 (6)Existing private colleges shall be deemed to have been set up with the permission of the Government under this Act from the date of its commencement.
