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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(3) in The Jammu and Kashmir State Finance Commission Act, 2006

(3)As soon as the Commission submits its report to the Government, it shall be laid on the Table of both the Houses of the State Legislature within six months, followed by the 'Action Taken Report'.