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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(v) in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015

(v)examine or hear or receive evidence on affidavit from a third party, or an intervener or any other person or persons, whose evidence is considered necessary or relevant.