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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Reservation Act, 2004

(3)In subsequent year, when recruitment is made for reserved vacancies, the backlog vacancies shall also be notified :Provided that the total number of reserved vacancies including backlog vacancies shall not exceed the percentage reserved for such categories.