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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(3) in The Police Enhanced Penalties Ordinance, 2005

(3)The prescribed authority may by order in writing and for good and sufficient reasons to be recorded therein, forfeit the whole or any part of the security or additional security referred to in sub-section (1) or sub-section (2) for proper realization or recovery of the tax, penalty, interest or any other sum due under the Act.