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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in The Jammu and Kashmir Development Act, 1970

(1)The Authority shall consist of 9 members including a [Chairman and Vice-Chairman] [The words 'Chairman and Vice-Chairman' substituted by Act X of 1977, Section 2.] all of whom shall be appointed by the Government on such terms and conditions as the Government may specify.