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 0] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(3) in The Jammu and Kashmir State Vigilance Commission Act, 2011 (3)The qualification of officers (other than the Director) shall be such as prescribed by the Government by rules made under this Act.
