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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(2)[] [Renumbered (3) as (2) by Act No. XX of 2011, dated 18.10.2011.] No appointment of Chief Vigilance Commissioner or a Vigilance Commissioner shall be invalid merely by reason of any vacancy in the Committee.