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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(b) in The Jammu and Kashmir State Vigilance Commission Act, 2011

(b)give directions to the [Anti-Corruption Bureau] [Substituted 'Vigilance Organization' by Governor Act No. 21 of 2018, dated 25.10.2018.] for the purpose of discharging the responsibility entrusted to it under the Prevention of Corruption Act, Samvat 2006: