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[Cites 0, Cited by 0] [Section 32A(11)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(11)(c) in The Jammu And Kashmir Public Security Act, 2003

(c)The Government may, without prejudice to any other mode of recovery deduct the cost referred to in clause (b) or any part thereof from the compensation payable to the owner under sub-section (3).