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 299] [Entire Act] State of Jammu-Kashmir - Subsection Section 299(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)No corpse shall be burnt or buried at the burning or burial ground in respect of which a notice has been issued under this section.
