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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(2) in The Jammu and Kashmir Development Act, 1970

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by the Authority under this Act, any difference or dispute arises between the Authority and the Government, the decision of the Government on such differences or dispute shall be final.