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 370] [Entire Act] State of Jammu-Kashmir - Subsection Section 370(6) in Jammu and Kashmir Municipal Corporation Act, 2000 (6)Nothing in section 368 and section 369 and in this section shall apply to any summons issued under this Act by a Court.
