Section 9(1) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(1)The [Director Anti-Corruption Bureau] [Substituted 'Government' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] may. by general or special order, authorise [any police officer] [Substituted by Act III of 2007 for any officer of the Anti-Corruption Organisation.] of and above the rank of [Deputy Superintendent of Police] [Inserted by Act XXII of 1960.] or any officer of the [Anti-Corruption Bureau] [Substituted 'Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] to inspect any account with a bank or a company in the [***] [Omitted 'State' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] of a person against whom an offence under this Act is being investigated and such bank or company shall provide all facilities for inspection thereof and supply a copy of the account, if so required by such officer:Provided that such officer shall not disclose any particulars contained in any such account except in the performance of his official duty or giving evidence before a Court.
