Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(1) in The Jammu and Kashmir Legal Services Authorities Rules, 1998 (1)The term of office of the members nominated under clauses (B) of rule 3 of the State Authority shall be two years and they shall be eligible for re-nomination.
