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] [Entire Act] State of Jammu-Kashmir - Section Section 15 in Jammu and Kashmir Cattle Trespass Act, 1977 15. Delivery of unsold cattle and balance of Proceeds. - The remaining cattle and the balance of the purchase money, if any, shall be deliver to the owner or his agents, together with an account showing.
