Section 96 in The Police Enhanced Penalties Ordinance, 2005
96. Input tax credit in respect of the stocks held on the Appointed Day.
- The Government may, in such circumstances and subject to such conditions as may be specified in the rules, provide that a setoff of the whole or any part of the tax paid under the Jammu and Kashmir General Sales Tax Act, 1962,in respect of sales or purchases of goods which are held in stock on the appointed day by a taxable person under the Act, be granted to such person.
