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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(4)If any question arises whether a member of the Authority has become subject to the disqualification mentioned in the last preceding subsection, the question shall be referred for decision of the Government, and its decision thereon shall be final.