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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(3) in Jammu and Kashmir Municipal Corporation Act, 2000 (3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjoined in the like manner.
