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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2)(ii) in The Police Enhanced Penalties Ordinance, 2005

(ii)to any person acting in the execution of the Act or the rules made there under where it is necessary to disclose the same to him for the purposes of the Act or the rules made there under,