Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84] [Entire Act] State of Jammu-Kashmir - Subsection Section 84(3) in The Police Enhanced Penalties Ordinance, 2005 (3)No order of disqualification shall be made under sub-section (2) in respect of any person unless he is given a reasonable opportunity of being heard.
