Section 42A in The Police Enhanced Penalties Ordinance, 2005
42A. [ Power to review in certain cases. [Section 42-A inserted vide J&K Taxation Laws Amendment Act, 2009 dated 20th March 2009.]
- Notwithstanding anything contained in Section 37, 38 and 39, the Government may, if it is of the opinion that it is expedient to do so in public interest, direct review of the cases for the accounting year 200506 where demands have been raised due to technical defaults.]
