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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(6) in The Police Enhanced Penalties Ordinance, 2005

(6)Security shall be furnished under sub-section (1) and sub-section (2) in such manner and by such time as may be specified in the order requiring to furnish, or demanding, such security.