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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(1) in The Police Enhanced Penalties Ordinance, 2005

(1)Notwithstanding anything contained in any other law for the time being in force, any person aggrieved by an order passed under section 72 may within three months from the date of such order prefer an appeal to the Tribunal.