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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(6) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(6)the Commission shall publish the inquiry report together with the comments of the Government or authority, if any and the action taken or proposed to be taken by the Government or authority on the recommendations of the Commission.Chapter-V Human Rights Courts