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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(3) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(3)The State Advisory Council shall consist of representatives of the Department of Finance, Industry and Commerce, Consumer Affairs, Law and Justice, Planning, Monitoring and Development Department Housing and Urban Development, representatives of the Real Estate Regulatory Authorities to be selected by rotatation, and any other Government Department as notified.