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 100] [Entire Act] State of Jammu-Kashmir - Subsection Section 100(3) in The Police Enhanced Penalties Ordinance, 2005 (3)For securing compliance with any notice given under this section, the Commissioner shall have all the powers mentioned in sub-sections (1), (2), (3) of section 66 and section 102.
