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 32A] [Entire Act] State of Jammu-Kashmir - Subsection Section 32A(2) in The Jammu And Kashmir Public Security Act, 2003 (2)The Government may use or deal with any property requisitioned under sub-section (1) in such manner as may appear to it to be expedient.
