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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(1)The Board may for any tehsil where it considers necessary so to do constitute tehsil Committees consisting of not less than three and not more than seven members to be appointed by the Board.