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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)The Board shall give to the person or persons so appointed all facilities for the proper conduct of the inquiries and shall produce before the person or persons any documents, account or information in the possession of the Board, which such person or persons demand for the purpose of the inquiries.