Section 12(3) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(3)[ The State Government shall initiate action on the report of the Commission within a period of 4 weeks from its receipt with intimation to the commission and complete the proceedings by taking appropriate action within a period of four months.] [Added by Act No. XXI of 2005, section 3.]Chapter-III Functions and Powers of the Commission
