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 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(5) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965 (5)The proceedings of the meeting of the Board shall be forwarded to the Government and the Commission within fifteen days of every meeting.
