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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(4) in The Police Enhanced Penalties Ordinance, 2005

(4)The Commissioner may, at any time suo motu or on an application made to him in this behalf, revoke or modify any order made against any person under sub -section (2) and thereupon such person shall cease to be disqualified subject to such conditions or restrictions as may be contained in such order.