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

State of Jammu-Kashmir - Subsection

Section 8(4) in Jammu and Kashmir Accountability Commission Rules, 2005

(4)All the complaints shall be placed before the Commission for appropriate orders. However, the complaints regarding which the complainant has been directed to remove the defects shat' be placed only after the expiry of the period of time stipulated in the notice or the extended period.