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 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (1)The Government may, by notification in the Jammu and Kashmir Government Gazette, make rules to carry out the purposes of this Act.
