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

State of Jammu-Kashmir - Subsection

Section 12(3) in The Police Enhanced Penalties Ordinance, 2005

(3)Any dealer who has ceased to be liable under sub-section (2) shall be again liable to pay tax under the Act with effect from the date his gross turnover again exceeds the taxable limit.