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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(1)(b) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(b)act, for or on behalf of any person or organization in connection with any specific proceeding or transaction or negotiation or a case to which the Authority is a party and with respect to which the Chairperson or Judicial Member or Technical or Administrative Member had, before cessation of office, acted for or provided advice to, the Authority ;