Section 12(1)(b) in The Police Enhanced Penalties Ordinance, 2005

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State of Jammu-Kashmir - Subsection

Section 12(1)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)who stands registered or is liable to be registered under the Jammu and Kashmir General Sales Tax Act, 1962 or the Central Sales Tax Act, 1956 shall be liable to pay tax on sales and purchases as the case may be on or after the appointed day; or

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State of Jammu-Kashmir - Subsection

Section 12(1)(b) in The Police Enhanced Penalties Ordinance, 2005