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 46] [Entire Act] State of Jammu-Kashmir - Subsection Section 46(3) in The Police Enhanced Penalties Ordinance, 2005 (3)The Assessing Authority shall thereupon hold such an inquiry as may be necessary and shall make such order as he deems fit.
