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[Cites 0, Cited by 0] [Section 67(9)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(9)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)Where a transport agency (by whatever name called) to whom goods are handed over on supardnama, in accordance with the rules issued under the Act releases such goods without obtaining the release order from the Competent Authority, such transport agency shall be liable to a penalty equal to four times the amount of tax leviable on such goods.