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 74] [Entire Act] State of Jammu-Kashmir - Subsection Section 74(2) in The Police Enhanced Penalties Ordinance, 2005 (2)No order shall be made under this section, which adversely affects the rights of a dealer without giving him a reasonable opportunity of being heard.
