Section 2 in The Jammu and Kashmir Special Tribunal Act, 1988

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State of Jammu-Kashmir - Section

Section 2 in The Jammu and Kashmir Special Tribunal Act, 1988

2. Definitions.

- In this Act unless the context otherwise requires,-

(a)"Chairman" means the Chairman of the Tribunal appointed under section 4 of this Act.

(b)"Tribunal" means the Special Tribunal constituted under section 4 of this Act ;