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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(a) in The Jammu and Kashmir Chowkidari Act, 1956

(a)the qualifications for appointment as Chowkidars and the procedure for making appointments and for punishment of Chowkidar including fixation of the amount of fine, period of suspension and the payment of dues for the period of suspension and for the period of leave of absence ;