Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(4) in The Police Enhanced Penalties Ordinance, 2005 (4)The Additional Commissioner may for the purpose of holding investigation or enquiry under sub- section (3) exercise all the powers under section 66, section 67 and section 91.
