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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(4)(iii) in The Police Enhanced Penalties Ordinance, 2005

(iii)to furnish such other information as he may require as to any matter, which may be useful for, or relevant to, any proceedings under the Act.