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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1)(d) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(d)to make provisions for regulating the appointment of all employees of the cooperative and the scales of pay, allowances and other conditions of service including disciplinary action ;