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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in Jammu and Kashmir Accountability Commission Regulations, 2005

(2)The evidence in support of the allegations may be submitted in the form of affidavits which shall be treated as examination-in-chief and the copies thereof shall be furnished to the public functionary.