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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(1) in The Police Enhanced Penalties Ordinance, 2005

(1)Subject to the provisions of sub-section(2), the amount of tax due from a registered dealer or a dealer liable to be registered under the Act shall be assessed in the manner hereinafter provided for each tax period or tax periods during which the dealer is so liable.