Section 13(a) in The Jammu and Kashmir Protection of Human Rights Act, 1997

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State of Jammu-Kashmir - Subsection

Section 13(a) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(a)inquire, suo moto or on a petition presented to it by a victim or any person on his behalf, into complaint of-

(i)violation of human rights or abetment thereof, or

(ii)negligence in the prevention of such violation, by a public servant;