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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(3) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 (3)Every rule made under the Act shall be laid, as soon as may be after it is made, before each House of State Legislature.
