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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(3)The salary and allowances payable to, and the other terms and conditions of service of the Secretary, other officers and employees, appointed for the purpose of the Commission shall be such as may be prescribed.