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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988

(2)A person shall not be eligible for being nominated as a member, or for being a member of the Board if he suffers or incurs any of the disqualifications specified in section 8.