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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in Jammu and Kashmir Accountability Commission Regulations, 2005

(2)When the Commission comprises of more than one member, the sittings of such members of the Commission and the nature of cases to be heard by them shall be regulated by the Chairperson, either by a general order or by special assignment of cases.