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 1] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(2) in The Jammu and Kashmir Development Act, 1970 (2)The funds shall be applied towards meeting the expenses in curred by the Authority in the administration of this Act and for no other purposes.
