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State of Jammu-Kashmir - Section

Section 9A in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015

9A. Filing of counter statement by the Public Information Officer or the First Appellate Authority.

- Upon admission of a complaint/appeal, a notice shall be served to PIO/FAA or the Public Authority for filing counter statement along with documents, if any, returnable within 7 days in case of Appeal and within 15 days in respect of the Complaint from the date of receipt of notice. The copy of the written statement may also be provided to the complainant/appellant by the PIO/FAA or the Public Authority as the case may be.