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 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(3) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 (3)to make arrangements for the safe custody of the funds, valuable security and jewellery and for the preservation of the Shrine Fund ;
