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

State of Jammu-Kashmir - Subsection

Section 100A(2) in The Constitution of Jammu and Kashmir

(2)When any Judge of the High Court other than the Chief Justice is by reason of absence or for any other reason unable to perform the duties of his office or is appointed to act temporarily as Chief Justice, the President may appoint a duly qualified person to act as a Judge of that Court until the permanent Judge has resumed his duties.