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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(2) in The Jammu and Kashmir Energy Conversation Act, 2011 (2)The Government shall, by notification, appoint any person not below the rank of Deputy Secretary to Government, as Secretary to the Bureau.
