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] [Entire Act] State of Jammu-Kashmir - Section Section 27 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959 27. Alteration of the Schedule. - It shall be lawful for the Government by notification in the Government Gazette to alter the Schedule.
