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 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(3) in Jammu and Kashmir Accountability Commission Rules, 2005 (3)The power to grant or refuse leave to any other officer and employee of the Commission or to revoke or curtail the leave granted to him shall vest in the Secretary.
