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 1] [Entire Act] State of Jammu-Kashmir - Section Section 28 in The Jammu and Kashmir Development Act, 1970 28. Fines when realised to be paid to Authority. - All fines realised in connection with prosecutions under this Act shall be paid to the Authority.
