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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(aa) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(aa)"Director" shall mean the Director of Vigilance appointed under Section 22 of the Jammu and Kashmir State Vigilance Commission Act, 2011.