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 158] [Entire Act] State of Jammu-Kashmir - Subsection Section 158(6) in Jammu and Kashmir Panchayati Raj Rules, 1996 (6)Without written permission of the Halqa Pancahayat no one shall be allowed to carry on dyeing and tanning of skins within 220 metres of the Abadi or 50 metres of any public place.
