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 5] [Entire Act] State of Jammu-Kashmir - Section Section 21 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 21. Grant to religious institutions. - The Board may make grants in favour of any institution for religious spiritual purposes.
