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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2) in The Police Enhanced Penalties Ordinance, 2005

(2)The Appellate Authority or the Commissioner as the case may be may, after giving the appellant reasonable opportunity of being heard,. - -
(a)confirm, reduce, enhance or annul the assessment or penalty; or
(b)set aside the order and direct the Assessing Authority to pass a fresh order after such further enquiry as it may direct.