Section 3(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

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State of Jammu-Kashmir - Subsection

Section 3(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)a serving or retired Judge of the High Court, to be nominated by the Governor, in consultation with the Chief Justice of the High Court, who shall be the Executive Chairman ; and

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State of Jammu-Kashmir - Subsection

Section 3(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997