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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(4) in Jammu and Kashmir Accountability Commission Regulations, 2005

(4)Every application for inspection shall specify clearly:
(a)the particulars of the record or paper of which inspection is desired;
(b)the party or the person on whose behalf the application is made;
(c)the name of the person by whom inspection is to be made;
(d)any other particulars necessary to be incorporated.