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 10] [Entire Act] State of Jammu-Kashmir - Subsection Section 10(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978 (2)The Chief Inspector and every Inspector shall be deemed to be a public servant within the meaning of section 21 of the State Ranbir Penal Code, Samvat 1989.
