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State of Jammu-Kashmir - Section

Section 24 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

24. Chairperson, Members and staff of the Commission to the public servants.

- The Chairperson, the members, officers and other employees of the Commission shall be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code, Samvat 1989.