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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(2)If any dispute arises between the Government and the Commission as to whether or not a questions is or is not a question of policy relating to State or national purposes, the decision of the Government thereon shall be final.