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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(4)The Chief Vigilance Commissioner or a Vigilance Commissioner may, by writing under his hand addressed to the [Governor] [Substituted 'Chief Minister' by Act No. XX of 2011, dated 18.10.2011.], resign his office.