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State of Jammu-Kashmir - Section

Section 140 in Jammu and Kashmir Panchayati Raj Rules, 1996

140. Summons to produce a document.

- Any person may be summoned to produce a document without being summoned to give evidence, and any person summoned merely to produce a document shall be deemed to have complied with the summons if he causes such document to be produced instead of attending personally to produce it.