Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(f) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 (f)"contractual appointee" means a person who has been appointed on contract basis against any post under the Government ;
