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

State of Jammu-Kashmir - Subsection

Section 9(4) in Jammu and Kashmir Panchayati Raj Act, 1989

(4)The Administrator appointed under this section shall hold office for such period not exceeding six months as the Government or officer authorized by it, may specify in the notification under sub-section (1) or sub-section (2).