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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(3)Any vacancy caused to the office of the Chairperson or any other Member shall be filled-up within a period of three months from the date on which such vacancy occurs.