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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Jammu and Kashmir Reorganisation Act, 2019

(2)For the purposes of this section, a person shall not be deemed to hold an office of profit under the Government of India or the Government of any State or the Government of Union Territory of Jammu and Kashmiror the Government of any other Union territory by reason only that he is a Minister either for the Union or for such State or Union territory.