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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(1)The Chairperson shall be entitled to the same salary and allowances as are admissible to a Judge of the High Court and other terms and conditions of service shall be such as may be prescribed.