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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in The Police Enhanced Penalties Ordinance, 2005

(1)The Commissioner may withdraw any case pending at any stage before any authority under his control and by a written order refer it for disposal to any other authority of the same or higher rank and the authority to whom the case has been so referred shall have the same powers to deal with it as if it were a case within his jurisdiction.