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State of Jammu-Kashmir - Section

Section 11 in The Jammu and Kashmir State Legal Services Authority Regulations, 1998

11. The term of office and other conditions of members of the District Authority.

- The term of office of the members nominated under clause (b) sub-section (2) of section 7 of the Act, to the District Authority, shall be for two years, and they shall be eligible for re-nomination.