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

State of Jammu-Kashmir - Subsection

Section 9(2) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(2)The Commission may, by unanimous decision, regulate the procedure for transaction of its business as also allocation of its business amongst the Chief Vigilance Commissioner and other Vigilance Commissioners.