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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(c) in Jammu and Kashmir Legal Services Authorities Act, 1997

(c)such number of other members, possessing such experience and qualifications as may be prescribed by the Government, to be nominated by the Government in consultation with the Chief Justice of the High Court.