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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(2)Where the Ombudsman finds that the allegation contained in a complaint is without any substance or trivial in nature, it may by order direct the complainant to pay to the opposite party an amount specified in the order by way of costs.