Section 15(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)If the Accountability Commission is satisfied that any document seized under sub-section (1) would be evidence for the purpose of any inquiry under this Act and that it would be necessary to retain the document in its custody, it may so retain the said document till the completion of such inquiry:Provided that where any document is required to be returned, the Accountability Commission shall return the same after retaining copies of such document duly authenticated thereof.
