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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(viii) in Jammu and Kashmir Reservation Rules, 2005

(viii)"Children of Defence Personnel" mean the children of those Permanent Residents of the State who are serving in Army, Navy or Air Force or having served as such and had been honourably discharged or retired and have not come to any adverse notice for any criminal or anti-national activity;