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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2) in The Jammu and Kashmir Debtors, Relief Act 1976

(2)If any person so summoned refuses to come before the Board at the time appointed, or refuses to produce any document, having no lawfull impediment made known to the Board and allowed by it, the Board may by warrant cause him to be apprehended and brought up before it for examination.