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] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)When any sum of money has been borrowed under sub-section (1) no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-section ( 1) shall be applied to the payment of salaries and allowances to any Corporation employees other than those exclusively employed in connection with the carrying out of that purposes.