Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Jammu-Kashmir - Subsection Section 55(2) in The Police Enhanced Penalties Ordinance, 2005 (2)For every sale made in terms of sub-section 1 above, an input tax credit shall be allowed and the dealer shall be entitled to the refund of the input tax paid in the State.
