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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2)(iv) in The Police Enhanced Penalties Ordinance, 2005

(iv)to an officer of Central-Government, or Government of any other State for the purpose of enabling that Government to levy or realize any tax imposed by it;