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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(b) in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983 (b)in the case of other public man, by the prescribed authority after giving the public man an opportunity of being heard.
