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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(6) in The Police Enhanced Penalties Ordinance, 2005

(6)The Additional Commissioner after a case has been investigated or inquired into shall, assess or reassess tax, impose penalty, determine interest or collect or enforce payment of tax, penalty or interest in respect of such case under the Act.