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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(1)(b) in The Jharkhand Area Autonomous Council Act, 1994

(b)The State Government, in consultation with the Chief Executive Councillor, shall place the services of other officers to the Council for their appointment in the office of the Council;