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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(1)(ii) in The Police Enhanced Penalties Ordinance, 2005

(ii)for default specified in clause (b) if any tax is payable, a sum at the rate of 2% per month of the tax payable as reduced by the amount of tax paid, during the period prescribed for filing of return under the Act or if no tax is payable a sum of rupees one thousand per month per return [subject to maximum of rupees five thousand] [The words 'till the time such return is furnished' substituted with the words 'subject to maximum of rupees five thousand' vide J&K Taxation Law Amendment Act, 2009 dated 20th March 2009.];