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

State of Jammu-Kashmir - Subsection

Section 73(2) in The Police Enhanced Penalties Ordinance, 2005

(2)The Tribunal may, after calling for and examining the relevant record and giving the parties a reasonable opportunity of being heard,-
(a)confirm or cancel such order, or pass any other order which it may deem fit; or
(b)set aside such order with a direction to pass fresh order after such enquiry as it may direct.