Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(2) in Jammu and Kashmir Accountability Commission Rules, 2005 (2)The complaint regarding allegations and grievances may be presented before such officer as may be notified by the Secretary in consultation with the Chairperson.
