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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(c) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(c)no person below the rank of Inspector General of Police shall be eligible for appointment as a [Director of Anti-Corruption Bureau] [Substituted 'Director of Vigilance' by Governor Act No. 21 of 2018, dated 25.10.2018.]; and