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

State of Jammu-Kashmir - Subsection

Section 3(7) in The Jammu and Kashmir Debtors, Relief Act 1976

(7)The Government may at any time, by order notify in the Government Gazette-
(a)dissolve any Board ;
(b)transfer, on grounds of administration, or remove, on grounds of misconduct or otherwise, the Chairman or any member of a Board and appoint in his place any other person as such Chairman or member.