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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in Jammu and Kashmir Reservation Act, 2004

(3)Any person who, after being appointed on the basis of reservation, declines to serve in the reserved area as provided under sub-section (2) shall be liable to termination from service:Provided that no order of termination shall be issued without affording a reasonable opportunity of being heard to such person.]