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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(2) in The Police Enhanced Penalties Ordinance, 2005 (2)The goods categorized in Schedules A, B, C and D shall be subject to such rate of tax as has been specified in the respective Schedules.
