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 357] [Entire Act] State of Jammu-Kashmir - Subsection Section 357(e) in Jammu and Kashmir Municipal Corporation Act, 2000 (e)general for the purpose of efficient discharge of the functions by any of the municipal authorities under this Act or any bye-laws made thereunder.
