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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(2)The Government, every person referred to in sub-section (1) and with the permission of the Commission, any other person whose evidence is recorded by the Commission-
(a)may cross-examine any person appearing before the Commission other than a person produced by it or him as witness,
(b)may address the Commission.