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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(3)The Government may, at any stage of the inquiry by the Commission,-
(a)fill any vacancy which may have arisen in the office of a member of the Commission (whether constituting of one or more than one member), or
(b)increase the number of members of the Commission.