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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in The Jammu and Kashmir Collection of Statistics Act, 2010

(2)No person other than a person engaged in the work of collection of statistics under this Act or preparation of statistics resultant to such collection shall be permitted to see any information schedule or any answer to a question asked, except for the purposes of a prosecution under this Act.