Section 4(2)(b) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(b) in The Jammu And Kashmir Commission Of Inquiry Act, 1962

(b)compel any public officer to disclose any information or communication made to him in official confidence, if he considers that the public interests are likely to suffer by the disclosure; and

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State of Jammu-Kashmir - Subsection

Section 4(2)(b) in The Jammu And Kashmir Commission Of Inquiry Act, 1962