Section 27(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019

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Union of India - Subsection

Section 27(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019

(a)if he holds any office of profit under the Government of India or the Government of any State or the Government of Union territory of Jammu and Kashmir or the Government or administration of any other Union territory or other than an office declared by law made by Parliament or by the Legislative Assembly not to disqualify its holder; or

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Union of India - Subsection

Section 27(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019