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State of Jammu-Kashmir - Section

Section 48 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

48. Member, Officer and employees to be public servants.

- Every member, officer and other employees of the Authority and every member of the Committees constituted under this Act shall be deemed to be a public servant within the meaning of section 21 of the State Ranbir Penal Code, Samvat 1989.