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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 100(1) in The Constitution of Jammu and Kashmir

(1)When the office of the Chief Justice is vacant or when the Chief Justice is by reason of absence or otherwise unable to perform the duties of his office, the duties of the office shall be performed by such one of the other Judges of the Court as the President may appoint for the purpose.