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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(a) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(a)Advisors to the Governor (not more than three) to be nominated by the Governor, one of whom shall be nominated as Chairperson of the Committee.