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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(6) in Jammu and Kashmir Legal Services Authorities Act, 1997

(6)The officers and other employees of the District Authority shall be entitled to such salary and allowances and shall be subject to such other employees conditions of service as may be prescribed by the Government in consultation with the Chief Justice of the High Court.