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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(g) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(g)tender advice to the Government, corporations established in the State by or under any Central Act or the Act of State Legislature, Government companies, societies and local authorities owned or controlled by the Government on such matters as may be referred to it by the Government, said Government companies, societies and local authorities owned or controlled by the Central Government or the State Government or otherwise;