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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in The Police Enhanced Penalties Ordinance, 2005

(2)Any dealer who has become so liable to pay tax under the Act shall continue to be so liable until the expiry of three consecutive years during each of which his gross turnover does not exceed the taxable limit and his liability to pay tax under the Act shall cease on the expiry of the period specified hereinbefore.