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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(1) in The Police Enhanced Penalties Ordinance, 2005

(1)The Commissioner may accept from any person who is reasonably suspected of having committed an offence under the Act, a sum of money as he may determine by way of composition of such offences.