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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 133(2)(c) in The Constitution of Jammu and Kashmir

(c)on all disciplinary matters affecting a person serving under the Government including memorials or petitions relating to such matters and it shall be the duty of the Commission to advise on any matter so referred to them or on any other matter which the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may refer to them :