Section 14(3) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(3)No obligation to maintain secrecy or other restriction upon the disclosure of information obtained by or furnished to Government or any public servant, whether imposed by any enactment or by any provision of law whatever shall apply to the disclosure of information for the purposes of any inquiry (including the verification under section 12) under this Act.
