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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 110(1) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(1)The Judicial Member of the State Bench or Area Benches shall be appointed by the Government after consultation with the Chief Justice of the Jammu and Kashmir High Court or his nominee.