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 239] [Entire Act] State of Jammu-Kashmir - Subsection Section 239(c) in Jammu and Kashmir Municipal Corporation Act, 2000 (c)cause such lamps to be lighted by means of oil, electricity or such other light as the Corporation may determine.
