Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(V) in The Police Enhanced Penalties Ordinance, 2005 (V)"Assessee" means any person by whom tax or any other sum of money is payable under the Act and includes every person in respect of whom any proceedings under the Act have been taken;
