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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)Every person required to produce any document, paper or register or to furnish an information under this section shall be deemed legally bound to do so within the meaning of sections 175 and 176 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.