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 31(5)] [Section 31] [Entire Act] State of Jammu-Kashmir - Subsection Section 31(5)(a) in The Police Enhanced Penalties Ordinance, 2005 (a)in case of an individual, by the individual himself, and where the individual is absent by some person duly authorized by him in this behalf;