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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(b) in The Jammu and Kashmir Collection of Statistics Act, 2010

(b)no person who has access to any information because of his official position in the collection of any statistics shall be compelled in any proceedings whatsoever to give oral testimony regarding the information or to produce any schedule, document or record with respect to any information obtained in the course of administrating this Act, except in the manner provided under this Act.