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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(ii) in The Jammu and Kashmir Legal Services Authorities Rules, 1998

(ii)all property, movable or immovable, belonging the said Board shall vest in the State Authority and shall be applied by the State Authority to the objects and purposes of the Act and the rules framed thereunder ; and