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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

(2)A person shall not be eligible for being nominated as a Member, or for being a Member of the Board, if he suffers or incurs any of the disqualifications specified in section 7.