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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3)(a) in Jammu and Kashmir Right to Information Act, 2009

(a)summoning and enforcing the attendance of persons and compel them to give oral or written evidence on oath and to produce the documents or things;