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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(4) in Jammu and Kashmir Legal Services Authorities Act, 1997

(4)The officers and other employees of the Committee shall be entitled to such salary and allowances and shall be subject to such other conditions of service as may be prescribed by Government in consultation with the Chief Justice of the High Court.