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State of Jammu-Kashmir - Section

Section 18 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

18. Secrecy of preliminary inquiry or investigation

— Every preliminary inquiry or investigation under this Act shall be conducted in private and in particular, the identity of the complainant and the public functionary affected by the preliminary inquiry or investigation shall not be made public during such enquiry or investigation.