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(14) in Jammu and Kashmir Municipal Corporation Act, 2000 (14)The Commissioner, or the Joint/Assistant Commissioner, appointed under section 46, shall be the ex-officio Member-Secretary of the Standing Committee.
