Section 17 in The Jammu and Kashmir Protection of Human Rights Act, 1997
17. Persons likely to be prejudicially affected to be heard.
- If, at any stage of the inquiry, the Commission-(a)considers it necessary to inquire into the conduct of any person; or(b)is of the opinion that the reputation of any person is likely to be prejudicially affected by the inquiry,it shall give to the person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defence;Provided that nothing in this section shall apply where the credit of a witness is being impeached.Chapter-IV Procedure
