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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)such number of other members possessing, such experience and qualification as may be determined by regulations made by the State Authority, to be nominated by the Chief Justice of the High Court.