Section 2(a) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(a)[ "Anti-Corruption Bureau" means Anti-Corruption Bureau established under sub-section (1) of section 10 of the Prevention of Corruption Act, Samvat 2006; [Substituted by Governor Act No. 21 of 2018, dated 25.10.2018.](aa)"Chief Vigilance Commissioner" means the Chief Vigilance Commissioner appointed under sub-section (1) of section 4;]
