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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988

(2)Such Board shall consist of the Chairman, who is or has been a judge of the Court, and two other members who are or have been qualified to be appointed as judges of High Court.