Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Jammu-Kashmir - Subsection Section 141(2) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010 (2)No appointment of Chairperson or Member shall be invalid merely by reason of any vacancy in the selection committee.
