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State of Jammu-Kashmir - Section

Section 41 in The Jammu and Kashmir Development Act, 1970

41. Notice, etc. to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or any rule or regulation made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rule or regulation, the notice, order or other document shall specify a reasonable time for doing the same.