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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(3) in J&K State Haj Committee Rules, 2013 (3)All such moneys shall immediately be deposited in Jammu and Kashmir Bank or such other nationalized bank as the Committee may from time to time direct.
