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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(2)Before appointing any person as Chairperson or Member, the Government shall satisfy itself that the person does not have any such financial or other interest, as is likely to affect prejudicially his functions as such member.