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

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Accountability Commission Regulations, 2005

(3)On submission of the evidence in the form of affidavits, the Commission shall inquire from the public functionary as to whether he desires to cross-examine any person who has filed affidavit against him and, if he so desires, afford him an opportunity of cross-examination.