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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 141(5) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(5)Before recommending any person for appointment as Chairperson or Member, the selection committee shall satisfy itself that such person does not have any financial or other interest which is likely to affect prejudicially his function as such Chairperson or Member.