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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(c) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(c)the manner in which inquiries may be held under this Act and the procedure to be followed by the Commission in respect of the proceedings before it;