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

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir Accountability Commission Rules, 2005

(3)When the complainant is directed to remove the defects within the specified period stipulated in the notice and if the defects are not removed within such time or extended time, the complaint may be dismissed for default of the complainant by orders of the Commission.