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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(2) in The Police Enhanced Penalties Ordinance, 2005 (2)In the case of any affidavit to be made for the purpose of the Act, any officer appointed by the Tribunal may administer the oath to the deponent.
