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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(3)No complaint against a public servant as defined in the Act shall be entertained by State Accountability Commission on or after the date of the constitution of Ombudsman as per the provisions of the Act.