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 16(2)] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(2)(a) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983 (a)the form in which receipt shall be furnished by the prescribed authority in respect of receipt of a return;