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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(6)(b) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(b)any defect in the appointment of a person acting as the Chief Vigilance Commissioner or as a Vigilance Commissioner; or