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State of Jammu-Kashmir - Section

Section 13 in The Jammu And Kashmir Commission Of Inquiry Act, 1962

13. Members, etc. to be public servants

Every member of the Commission and every officer appointed or authorised by the Commission to exercise functions under this Act shall be deemed to be a public servant within the meaning of section 21 of Jammu and Kashmir State Ranbir Penal Code, Svt.1989.