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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 95(2) in The Constitution of Jammu and Kashmir

(2)[ If any question arises as to the age of a Judge of the High Court, the question shall be decided by the President after consultation with the Chief Justice of India and the decision of the President shall be final] [Inserted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].