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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in The Police Enhanced Penalties Ordinance, 2005

(2)Subject to the provisions of section 21, a dealer shall be liable to pay the output tax under the Act, which shall be levied on the taxable turnover at such rates and subject to such conditions as may be prescribed from time to time.