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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3)(ii) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(ii)by written order, require any person to produce for his inspection such books or documents relevant to the inquiry, at such time and at such place, as may be specified in the order.