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

State of Jammu-Kashmir - Subsection

Section 5(2) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(2)Such appointment as well as the term of office, the conditions of service and the functions of the Financial Adviser shall be such as may be prescribed in consolation with the Board.