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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(5) in Jammu and Kashmir Legal Services Authorities Act, 1997

(5)The Committee may appoint such number of officers and other employees as may be prescribed by the Government in Constitution with the Chief Justice of the High Court for the efficient discharge of its functions.