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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(iv) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015

(iv)examine or hear in person or receive evidence on affidavit from Public Information Officer, Assistant Public Information Officer or such Senior Officer who decided the first appeal or such person or persons against whom the complaint is made as the case may be ; or