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 206] [Entire Act] State of Jammu-Kashmir - Subsection Section 206(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)Every person who employs licensed plumber to execute any work shall when so required, furnish to the Commissioner the name of such plumber.
