Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 19 in The Police Enhanced Penalties Ordinance, 2005

19. Input tax.

- Input tax in relation to a registered dealer means the tax charged under the Act by the selling registered dealer to such dealer on the sale to him of any goods for resale or for the manufacture of taxable goods or for use as containers or packing material or for the execution of works contract.