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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2)(i) in The Police Enhanced Penalties Ordinance, 2005

(i)for the purpose of a prosecution under the Jammu and Kashmir State Ranbir Penal Code in respect of any such statement, return, account, documents, affidavit or deposition or for the purposes of prosecution under the Act or the rules made there under;