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[Cites 0, Cited by 0] [Section 36D(2)] [Section 36D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36D(2)(a) in Jammu and Kashmir Panchayati Raj Act, 1989

(a)require any person including an officer or an employee of the Government, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on any matter which, in the opinion of the Commission, may be useful for, or relevant to, the subject of enquiry ;