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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

(4)The Committee shall also consider the cases of such bona fide CSLWs whose names could not be registered on the relevant NIC portal ; after the Administrative Department concerned gives valid, justifiable and cogent grounds of their non-inclusion.