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 17] [Entire Act] State of Jammu-Kashmir - Subsection Section 17(2) in Jammu and Kashmir Public Services Guarantee Rules, 2011 (2)The State Government may after every six months review services notified under the Act and may include or exclude any service, for purposes of the Act.
