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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

(2)Where a Board is dissolved or superseded under this section, the Governor shall assume all the powers and perform all the functions and exercise all the powers of the Board for a period not exceeding three months or until the constitution of another Board whichever is earlier.