Section 9(4) in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988
(4)Nothing in sub-section (3) shall prevent the Government from appointing Chairman and Members of the Advisory Board constituted under section 14 of the Jammu and Kashmir Public Safety Act, 1978 from being appointed as Chairman and Members under section 9 of this Act for discharging functions under the provisions of this Act.] [Substituted by Governor Act No. 33 of 2018, dated 7.12.2018.]
