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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(2) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000 (2)The Board shall annually prepare a report on the administration of affairs of the Holy Shrine and publish it for the information of the public.
