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State of Jammu-Kashmir - Section

Section 14 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

14. Liability of Members.

- Every Member of the Board shall be liable for the loss, waste or misapplication of the Board Fund, if such loss, waste or misapplication is a direct consequence of his wilful act or omission while as member and a suit for compensation may be instituted against him by the Board.