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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in Jammu and Kashmir Governors Special Security Force Act, 2018

(2)The Director shall, in the discharge of his duties under this Act, be assigned such number of Joint Directors, Deputy Directors, Assistant Directors and other officers as may be appointed by the Government with the prior concurrence of the Governor.