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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(b) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(b)six or more, but not exceeding ten members to be nominated by [Sarva Seva Sangh] [Substituted by Act No. XVII of 1969 for 'Shri Acharya Vinoba Bhave'.] out of a panel of fifteen members recommended by the Legislature.