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

State of Jammu-Kashmir - Subsection

Section 8(4) in The Jammu and Kashmir Energy Conversation Act, 2011

(4)The salary and allowances payable to the Director General and other terms and conditions of his service and the terms and conditions of service of the Secretary of the Bureau shall be such as may be prescribed.