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 295] [Entire Act] State of Jammu-Kashmir - Subsection Section 295(a) in Jammu and Kashmir Municipal Corporation Act, 2000 (a)require any person having charge of corpse to convey the same to mortuary thereafter to be disposed of in accordance with law ; or
