Section 2(III) in The Police Enhanced Penalties Ordinance, 2005
(III)"Appellate Authority" means the 'appellate authority' appointed by the Government for the purposes of the Act; 1 Section 3 and Section 5 of the Act shall be deemed to have come into force w.e.f. 1.4.2005 and the remaining provisions of the Act shall come into force from the date of its publication in the Government Gazette [Inserted vide J&K VAT (Amendment) Act, 2006]
