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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2) in The Jammu and Kashmir Collection of Statistics Act, 1961

(2)The form in which, and the person to whom, or the authorities to which such information or returns should be furnished, the particulars which they should contain and the intervals within which such information or returns should be furnished, shall be such as may be prescribed.