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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(ii) in Jammu and Kashmir Accountability Commission Rules, 2005

(ii)in a case where the remedial action or the redressal of the grievance is recommended by the Commission be the Head of the Department or the Head of the concerned Administrative Department in which the public functionary has been working or had worked where the cause of action arose.