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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(b) in Jammu and Kashmir Legal Services Authorities Act, 1997

(b)such number of other members, possessing such experience and qualifications, as may be prescribed by the Government, to be nominated, by the Government in consultation with the Chief Justice of the High Court.