Section 3(2)(c) in The Jammu and Kashmir Protection of Human Rights Act, 1997

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(c) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(c)[three Members] [Substituted for the words 'one Member' by Act No. XXIII of 1997.] to be appointed from amongst persons having knowledge of, or practical experience in, matters relating to Human Rights.

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State of Jammu-Kashmir - Subsection

Section 3(2)(c) in The Jammu and Kashmir Protection of Human Rights Act, 1997