Legal Document View

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
[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2)(f) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010

(f)any other matter which has to be or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provisions, in the opinion of the Government, necessary for giving effect to the provisions of this Act.