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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3) in The Jammu and Kashmir Reorganisation Act, 2019

(3)The persons holding office immediately before the appointed day as the Chairman or other member of the Public Service Commission for the existing State of Jammu and Kashmir shall, as from the appointed day, be the Chairman or, as the case may be, the other member of the Public Service Commission for the Union territory of Jammu and Kashmir.