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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 126(2)(b) in The Constitution of Jammu and Kashmir

(b)where the authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for some reason, to be recorded by that authority in writing, it is not reasonably practicable to hold such inquiry; or