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 396] [Entire Act] State of Jammu-Kashmir - Subsection Section 396(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)Any such bye-law may also provide that a person contravening the same shall be required to remedy, so far as lies in his powers, the mischief if any caused by such contravention.
