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 95] [Entire Act] State of Jammu-Kashmir - Subsection Section 95(6) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (6)The Halqa Panchayat may hold a sum not exceeding Rs. 500/- as imprest money to meet petty and emergent expenses.
