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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu & Kashmir Legislative Assembly Secretariat Right To Information Rules, 2012

(2)The Secretary, Legislative Assembly shall periodically hold meetings with the Public Information Officer and the Assistant Public Information Officer and discuss with them the cases and remove any difficulty that may arise in the process of disposal of the cases ;