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(3) in Jammu and Kashmir Accountability Commission Regulations, 2005 (3)The Chairperson may authorize the Registrar or any other officer of the Commission to exercise the powers vested in the Commission under section 14 of the Act.
