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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(2)(ii) in The Police Enhanced Penalties Ordinance, 2005

(ii)who being a sales tax practitioner, a legal practitioner or a Chartered Accountant or Cost and Works Accountant is found guilty of misconduct in connection with any proceedings under the Act by the Commissioner or by an authority, if any, empowered to take disciplinary action against the member of the profession to which he belongs.