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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(v) in Jammu and Kashmir Accountability Commission Regulations, 2005

(v)An application for obtaining certified copy shall be filed before the Registrar or any other officer duly authorized by the Commission for that purpose. On receipt of the application the Registrar or the authorized officer as the case may be shall make an endorsement on the application showing the date of filing of the application, the amount of the copying fee deposited with the Commission and the expected date for delivery of the copy. The date for the supply of the copy shall also be notified to the applicant.