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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2A) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010

(2A)[ The Empowered Committee shall not entertain any case of ad hoc, contractual or consolidated appointee after the expiry of period specified in the sub-section (2)] [Inserted by Act No. VII of 2011, dated 9.4.2011.]