Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 158 in Jammu and Kashmir Municipal Corporation Act, 2000

158. Contracts by Corporation.

(1)Subject to the provisions of section 159 the Corporation shall be competent to enter into and perform any contract necessary for the purposes of this Act.
(2)The contacts by the Corporation under this Act would be made in the manner prescribed.