Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(3) in The Jammu and Kashmir Energy Conversation Act, 2011 (3)The Director General shall hold office for a term of five years from the date on which he enters upon his office or until he attains the age of 60 years, whichever is earlier.
