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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(b)is of opinion that the reputation of any person is likely to be pre-judicially affected by the inquiry the Accountability Commission shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defence :