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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 129(2)(a) in The Constitution of Jammu and Kashmir

(a)a member of the Commission may, by writing under his hand addressed to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], resign his office;