Section 18 in Jammu and Kashmir Accountability Commission Rules, 2005
18. Certified copy
(1) The Commission may, subject to the provisions of the Act and the rules issue to any person a certified copy of any order, information or evidence other than the copy of the report of the preliminary enquiry and the information or evidence obtained in connection with such preliminary enquiry or investigation.(2)The Registrar may authenticate such copies for issue if the Commission orders for supply of such a certified copy.(3)The party concerned will have to deposit necessary cost of the supply of such certified copy as may be fixed by the Commission.
