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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3) in The Police Enhanced Penalties Ordinance, 2005

(3)The Unit may, either on the basis of any information received or of its own motion or on directions from the Commissioner, under the supervision of the Additional Commissioner carry out an investigation or hold an enquiry where there is reason to believe that evasion of tax is taking place and furnish a report in respect thereof to the Commissioner.