Section 4(2)(c) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

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State of Jammu-Kashmir - Subsection

Section 4(2)(c) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(c)compel or permit the discovery and production of any document relating to the affairs of the State or any communication written in official confidence, if the officer at the Head of the Department concerned considers that public interests are likely to suffer by such discovery, production or disclosure of the document.

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State of Jammu-Kashmir - Subsection

Section 4(2)(c) in The Jammu And Kashmir Commission Of Inquiry Act, 1962