Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(2)A member shall be entitled to the salary and allowances as are admissible to a time scale District Judge and other terms and conditions of service shall be such as may be prescribed.