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

State of Jammu-Kashmir - Subsection

Section 3(1)(a) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(a)Advisors to the Governor (one of whom to be nominated by the Governor shall be Chairperson of the Committee); and