Section 56(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(b)"company secretary" means a company secretary as defined in clause (c) of sub-section (1) of section 2 of the Company Secretaries Act, 1980 or any other law for the time being in force and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act ;
