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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(a) in The Jammu and Kashmir Special Tribunal Act, 1988

(a)is an officer of the Government and has held, for at least five-years, the post of Secretary to Government or any other post under the State or the Central Government carrying a scale of pay which is not less than that of a secretary to Government;