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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(j) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 (j)"senior citizen" means any person being a permanent residence of the Jammu and Kashmir State, who has attained the age of sixty years or above ;
