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 14] [Entire Act] State of Jammu-Kashmir - Subsection Section 14(1) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011. (1)The Commission shall maintain proper accounts and other relevant records and prepare statement of accounts in such form as may be prescribed.
