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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(3) in The Police Enhanced Penalties Ordinance, 2005

(3)The declaration furnished under this section shall also contain the name and address with designation in relation to the business of such persons who are authorized to receive notice and other documents under the Act and such service on whom shall be binding on the dealer.