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 154] [Entire Act] State of Jammu-Kashmir - Subsection Section 154(4) in Jammu and Kashmir Municipal Corporation Act, 2000 (4)The management, control and administration of every public institution maintained out of the Corporation Fund shall vest in the Corporation.
