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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(6)(a) in Jammu and Kashmir Kahcharai Act, 1994

(a)in a case when offence relates to the evasion of Kahcharai, the accused pays such dues together with a penalty of not less than 50 percent thereof;