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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3)(d) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(d)is, in the opinion of the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.], unfit to continue in office by reason of infirmity of mind or body; or