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 31] [Entire Act] State of Jammu-Kashmir - Subsection Section 31(3) in Jammu and Kashmir Panchayati Raj Act, 1989 (3)In order to carrying out the functions under this section, the Government shall provide the staff as specified in Schedule II-B to the Block Development Council.]
