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 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(9) in The Police Enhanced Penalties Ordinance, 2005 (9)Any penalty imposed under this section shall be, without any prejudice to the penalty prescribed under any other provision or prosecution for any offence under the Act.
