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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(1)(a) in The Constitution of Jammu and Kashmir

(a)if he holds any office of profit under the Government of India or the State Government or any other State Government within the Union of India, other than an office declared by Legislature by law not to disqualify its holder;