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[Cites 0, Cited by 1] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(ii) in Jammu and Kashmir Reservation Act, 2004

(ii)the reservation in appointment or promotion against available Vacancies and for admission in Professional Institutions provided under the repealed rules, notifications and orders, shall continue to be in force till a notification under the provisions of the Act is issued.