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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(a)"Designated Authority" shall mean such officer of the Government not below the rank of Secretary to Government, as may be specified by the Government by notification in the Government Gazette;