Section 9A in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
9A. [ Report of the [Anti-Corruption Bureau] [Section 9-A inserted by Act IX of 1983, section 2.].
- It shall be the duty of the [Anti-Corruption Bureau] [Substituted 'Vigilance Organisation' by Jammu and Kashmir Act No. 22 of 2018, dated 25.10.2018.] to submit half yearly to the Government a report as to the work done by it and the Government on receipt of such report, shall cause a copy thereof to be laid before the Legislature.]
