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 29] [Entire Act] State of Jammu-Kashmir - Subsection Section 29(5) in The Jammu and Kashmir Shri Mata Vaishno Devi University Act, 1999 (5)All Ordinances made by the Executive Council shall be submitted as soon as may be to the Shrine Board for approval.
