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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in Jammu and Kashmir Accountability Commission Rules, 2005

(2)If the file is not produced or sent, within the period prescribed by the officer or authority concerned, the Registrar shall, in writing, direct the Head of the Department concerned to produce the same.