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 380(3)] [Section 380] [Entire Act] State of Jammu-Kashmir - Subsection Section 380(3)(ii) in Jammu and Kashmir Municipal Corporation Act, 2000 (ii)issue process on behalf of any such person, without payment or on payment of part of the fees prescribed under this section.