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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(2) in The Police Enhanced Penalties Ordinance, 2005

(2)Notwithstanding anything contained in this section, if a registered dealer has failed to furnish return or returns under sub-section (1) of section 31 in respect of any tax period or periods, the Assessing Authority shall proceed to make provisional assessment under section 38.