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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8B(7) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(7)The Designated Authority, acting under the provisions of this Act, shall have all the powers of a civil court required for making a full and fair enquiry into the matter before it.