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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(1) in The Police Enhanced Penalties Ordinance, 2005

(1)If the Commissioner considers that for the purposes of better administration of the Act, it is necessary so to do, he may by notification in the Government Gazette, direct that data and information be collected relating to any matter dealt with, by or in connection with the Act by such officer as may be specified in the notification.