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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 104(2)(h) in The Police Enhanced Penalties Ordinance, 2005

(h)The limitations provided in the Act shall apply prospectively and all events occurred and all issues which arose prior to the appointed day shall be governed by the limitations provided under the Jammu & Kashmir General Sales Tax Act, 1962.