Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(4) in The Jammu and Kashmir State Vigilance Commission Act, 2011 (4)The Director and the officers and staff subordinate to him shall hold office for such term and on such conditions as the Government may from time to time determine.
