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 40] [Entire Act] State of Jammu-Kashmir - Subsection Section 40(2) in Jammu and Kashmir Wakafs Act, 2001 (2)All copies issued under this section shall be certified by Secretary or the Chairman of the Tehsil Committee in the manner provided in section 76 of the State Evidence Act, Samvat 1977.
