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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(6) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(6)The Government shall maintain confidentiality in respect of any information and record received by it from the Corporation(s) and shall not disclose information contained therein to any person or authority except on the grounds of public interest.