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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(4) in The Jammu and Kashmir Debtors, Relief Act 1976 (4)"wages" shall have the same meaning as is assigned to it in the law, for the time being in force in the State, relating to compensation payable to workmen ;
