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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(3)On expiry of his term of office as Ombudsman, he shall not be eligible for reappointment as Ombudsman or for further appointment to my office of profit under the Government or in any corporation, company, society or university owned, controlled or financed by the Government.