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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(2)The commission may consist of one or more members ap­pointed by the Government, and where the Commission consists of more than one member, one of them may be appointed by the Gov­ernment as the Chairman thereof.