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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(3) in The Police Enhanced Penalties Ordinance, 2005

(3)The authorities referred to in sub-section (2) shall have the powers to call for and examine the books of account, documents and other records in possession of such agency with a view to verifying the correctness of returns submitted and the compliance of the provisions of section 67.