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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18A(4) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(4)Any person making any payment to the assessee after receipt of the notice referred to in this section shall be personally liable to the assessing authority to the extent of the payment made or to the extent of the liability of the assessee for the amount due under this Act, whichever is less.