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 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(2) in The Jammu and Kashmir Housing Board Act, 1976 (2)The Government may from time to time advance loans to the Board on such terms and conditions not inconsistent with the provisions of this Act, as the Government may determine.
