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 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(2) in The Police Enhanced Penalties Ordinance, 2005 (2)The interest shall be calculated on the amount of refund due after deducting there from any tax, interest, penalty or other dues under the Act.
