Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2)(f) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(f)require any person to furnish such returns, accounts or other information is relation to evacuee property and to produce such documents as the Custodian considers necessary for the discharging of his duties under this Act;