Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Jammu-Kashmir - Section Section 10 in Jammu and Kashmir Accountability Commission Rules, 2005 10. Notice On registration of regular complaint, a notice in the Form 'D' shall be issued to the public functionary and the competent authority for compliance.
