Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(2) in The State Commission for Women Act, 1999 (2)The Chairperson or a Member may, by writing and addressed to the Government, resign from the office of Chairperson or, as the case may be, of the Member at any time.
