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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(3) in The Police Enhanced Penalties Ordinance, 2005

(3)If the amount of assessment or penalty is reduced by the Appellate Authority or the Commissioner as the case may be under clause (a) of sub-section (2) , the excess amount of tax or penalty if realized shall be refunded.