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[Cites 0, Cited by 0] [Section 67(5)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(5)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)No order of penalty under clause (a) shall be made unless the affected person is given a reasonable opportunity of being heard. The goods for the value equal to the penalty or the security furnished under sub-section (5), as the case may be, shall not be released unless the amount of penalty levied is paid.