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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(e)"informant" means any person, who supplies or is required to supply statistical information and includes an owner or occupier or person incharge or his authorized representative in respect of persons or a firm registered under the Jammu and Kashmir State Partnership Act, Samvat 1996 or a Cooperative Societies Act, 1989 or the Jammu and Kashmir Self-Reliant Co-operatives Act, 1999 or a company registered under the Companies Act, 1956 or a societies registered under the Jammu and Kashmir Societies Registration Act, Samvat 1998 or any association recognized or registered under any law for the time being in force ;