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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4) in Jammu and Kashmir Accountability Commission Regulations, 2005

(4)On perusal of the complaint, the reports of the Registry, the Commission may direct holding of inquiry or investigation by any officer of the Inquiry and Investigation Wing of the Commission or any other officer or agency, as specified in section 26 of the Act.