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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(6) in The Police Enhanced Penalties Ordinance, 2005

(6)Where by an order passed under the Act, it is found that any person registered as a dealer ought not to have been so registered, then notwithstanding anything contained in the Act, such person shall be liable to pay tax for the period commencing with the date of his registration and ending with the date of such order, as if he were a dealer.