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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(4)A member nominated by the Government under clause (c) of sub-section (3) shall hold office for the term of four years unless he resigns or the Government terminates his nomination or he removed under sub-section (2) of section 6.