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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1)(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(a)in the case of a person who is employed in connection with the affairs of the State and is not removable from his office save by or with the sanction of the Government;