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 68] [Entire Act] State of Jammu-Kashmir - Subsection Section 68(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (3)The Panchayat shall thereafter send a half yearly list of defaulters after taking into account the payments, and recoveries made during the preceding half year.
