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State of Jammu-Kashmir - Section

Section 13 in The Jammu and Kashmir State Vigilance Commission Act, 2011

13. Annual report.

(1)It shall be the duty of the Commission to present annually to the Governor a report as to the work done by the Commission within six months of the close of the year under report.
(2)On receipt of such report, the Governor shall cause the same to be laid before each House of State Legislature.