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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(4) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(4)Subject to the provisions of sub-section (3), if the Chief Vigilance Commissioner and other Vigilance Commissioners differ in opinion on any matter, such matter shall be decided according to the opinion of the majority.