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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3) in The Jammu and Kashmir Housing Board Act, 1976

(3)In respect of any scheme to which the proviso to sub-section (2) applies, the Board shall, within one month after being advised by the Government to do so. supply the Government with all such information incidental or supplementary to the scheme as may be specified.