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 159] [Entire Act] State of Jammu-Kashmir - Subsection Section 159(c) in Jammu and Kashmir Municipal Corporation Act, 2000 (c)every contract involving an expenditure not exceeding one lac or such higher amount as the Corporation may fix, may be made by the Commissioner ;
