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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997 (1)The Trustee Committee may, with the prior approval of the Government and the Bar Council, borrow, from time to time, any sum required for crying out the purposes of the Act.
