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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2) in Jammu and Kashmir Shops and Establishments Act, 1966

(2)The Inspector shall for the purposes of any enquiry under this Act have the same powers regarding the summoning and attendance of witnesses and compelling the production of documents as a Civil Court has under the Code of Criminal Procedure, Svt. 1977.