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

State of Jammu-Kashmir - Subsection

Section 5(3) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(3)[ The Chairperson or a Member may, by writing under his hand addressed to the Governor, resign from the Office of Chairperson or, as the case may be, of the member at any time] [Sub-section (3) added by Act No. VII of 1998, section 2.],