Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in Jammu and Kashmir Accountability Commission Regulations, 2005

(2)For the purposes of holding inquiry and investigation, the Chairperson may authorize any of the officers to exercise the powers vested in a police officer under the Code of Criminal Procedure.