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 12] [Entire Act] State of Jammu-Kashmir - Subsection Section 12(2) in Jammu and Kashmir Accountability Commission Regulations, 2005 (2)The inspection of the records of decided cases will be allowed only under the orders of the Chairperson or in his absence the next Senior Member.
