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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in Jammu and Kashmir Accountability Commission Rules, 2005

(4)Without prejudice to the provisions of the Act and the rules, the Commission may direct the competent authority to initiate disciplinary proceedings against such public servant or other person who refuses or fails to produce any document in his custody or power within the time stipulated in the notice issued under sub-rule (1).