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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(1)The Government may, by notification in the Government Gazette, constitute, as and when necessary, a tribunal for the purposes of section 4 consisting of one person, to be appointed by the Government:Provided that no person shall be so appointed unless he is, or is qualified to be appointed as, a Judge of the High Court.