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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(ii) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963 (ii)on conviction for a second or subsequent offences, be punishable with imprisonment for a term which may extend to one thousand rupees, or both.
