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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(d) in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

(d)The State Information Commission shall inquire into a matter have all the powers as are vested in a civil court under civil procedure code. It includes summoning, enforcing attendance of person receiving evidence and requisitioning any record and documents. Section 16 (9)