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 44] [Entire Act] State of Jammu-Kashmir - Subsection Section 44(7) in The Police Enhanced Penalties Ordinance, 2005 (7)Any question as to whether a tax or any other sum is recoverable under the Act, the person from whom it is due shall be determined by the Assessing Authority.
