Legal Document View

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
[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(7)(a) in The Police Enhanced Penalties Ordinance, 2005

(a)has failed to furnish without reasonable cause, returns in respect of any period by the prescribed date;