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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2)(vi) in The Police Enhanced Penalties Ordinance, 2005

(vi)required for the lawful exercise of his powers by a public servant under the Stamps Act, Samvat 1977 to impound an insufficiently stamped document.