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[Cites 0, Cited by 0] [Section 8C(3)] [Section 8C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8C(3)(b) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(b)nominating any officer of the Government, in the case of any other property, to perform the function of the Administrator of such property subject to such conditions as may be specified by the Special Court.