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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(5) in Jammu and Kashmir Accountability Commission Rules, 2005 (5)Every person making the complaint shall be informed of the substance of the orders passed under the preceding rule, if no further action on the complaint is to be taken.
