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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(2) in The Jammu and Kashmir Instruments (Control of Noises) Act, 1959 (2)The Government may, by a notification published in the Government Gazette, remit the fee leviable under section 4-A in any case or class of cases.
