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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in The Jammu and Kashmir Passengers Taxation Act, 1963

(1)The [Assessing authority] [Substituted by Act XIX of 1981 Section 28] may, at any time, accept from any person, who has committed an offence under section 10, by way of money not exceeding one thousand rupees or double the amount of the tax involved, whichever is greater.