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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)There shall be a Legal Advisor-cum-Prosecutor to aid and advice the Corporation in all legal matters, to be appointed by the Corporation, by deputation on such terms and conditions as may be prescribed.