Section 22(1)(c) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

(c)in case the appeal is against the imposition of penalty, 50% of the penalty levied has been paid :

Legal Document View