Section 4(1)(b) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

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State of Jammu-Kashmir - Subsection

Section 4(1)(b) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000

(b)Nine persons to be nominated by the Governor of Jammu Kashmir in the following manner:-

(i)Two persons who, in the opinion of the Governor, have distinguished themselves in the service of Hindu religion or culture;

(ii)Two women, who in the opinion of the Governor, have distinguished themselves in the service of Hindu religion, or culture or social work, especially in regard to advancement of women;

(iii)Three persons, out of persons who have distinguished themselves in administration, legal affairs or financial matters;

(iv)Two eminent Hindus of the State of Jammu and Kashmir:

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State of Jammu-Kashmir - Subsection

Section 4(1)(b) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000