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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(4) in Jammu and Kashmir Right to Information Act, 2009

(4)The Government may, as soon as practicable after the end of each year, cause a copy of the report of the State Information Commission, referred to in sub-section (1) to be laid before each House of the State Legislature.