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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(XIII) in The Police Enhanced Penalties Ordinance, 2005 (XIII)"Deputy Commissioner" means - any person appointed to be a Deputy Commissioner of Commercial Taxes under sub-section (2) of section 3;
