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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(ii) in Jammu and Kashmir Consumer Protection Rules, 1987

(ii)Any member may, in writing under his hand addressed to the Chairman of the State Council, resign from the Council. The vacancies, so caused or otherwise, shall be filled up from the same category by the Government and such member shall hold office so long as the member in whose place he is appointed would have been entitled to hold office had the vacancy not occurred.