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[Cites 0, Cited by 1] [Section 8B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8B(2) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(2)The Investigating Officer shall inform the Designated Authority, within forty-eight hours, of the seizure or attachment of such property together with a report of the circumstances occasioning the seizure or attachment of such property, as the case may be.