Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Jammu-Kashmir - Subsection Section 4A(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (2)The method of recruitment and conditions of service of the officers and employees appointed under sub-section (1), shall be such as may be prescribed.
