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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Governors Special Security Force Act, 2018

(2)Subject to the provisions of this Act, the Force shall be constituted in such manner as may be prescribed and the terms and conditions of service of the members of the Force shall be such as may be prescribed :Provided that selection of all members of the Force shall be made with the prior concurrence of the Governor.