Section 90 in The Police Enhanced Penalties Ordinance, 2005
90. Power to call for information.
- The Commissioner or any other person appointed under sub-section (2) of section 3 may, for carrying out the purposes of the Act, require any person, including a Banking company, Railways, Airlines, Post office, or any officer thereof to furnish any information or statement useful for, or relevant to, any proceeding under the Act.
