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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(2) in The Police Enhanced Penalties Ordinance, 2005

(2)The officer referred to in sub-section (1) may from, time to time require any person or any class of persons to furnish such information, detail and particulars as may be specified regarding the transactions of sales and purchases effected by them for a period, to such authority, and by such date, as may be required.