Legal Document View

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
[Cites 0, Cited by 2] [Section 176(2)] [Section 176] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 176(2)(xlii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(xlii)the matters expressly required or allowed by the Act to be prescribed.