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 92(2)] [Section 92] [Entire Act] State of Jammu-Kashmir - Subsection Section 92(2)(iii) in The Police Enhanced Penalties Ordinance, 2005 (iii)occasioned by the lawful employment under the Act or the rules made there under of any person for the recovery of any demand;