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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2) in Kashmir and Jammu Universities Act, 1969

(2)A person who is a member of an authority or a University as a representative of another body whether of the University or outside, shall retain his seat on the University authority, so long as he continues to be member of the body by which he was appointed or elected and thereafter till his successor is duly appointed.