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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(b) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(b)fix a reasonable period for any office bearer or member of the association or any other person, interested to make a representation to the Government in respect of the issue of the notification.