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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8B(4) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(4)In the case of immovable property attached by the Investigating Officer, it shall be deemed to have been produced before the Designated Authority, when the Investigating Officer notifies his report and places it at the disposal of the Designated Authority.