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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Entry Tax on Goods Act, 2000

(2)If a person liable to pay entry tax under this Act fails to pay such tax, the officer incharge of the check-post may, after hearing the said person and for reasons to be recorded in writing, order sezure of such goods. The seized shall be released only on payment of tax leviable under this Act.