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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(4) in The Police Enhanced Penalties Ordinance, 2005

(4)If the Commissioner or the Assessing Authority or such Tax Officer as the case may be, is prevented from conducting the proceedings under this section, the Commissioner or the Assessing Authority or such Tax Officer may demand, a sum equal to the amount of tax so assessed, by way of penalty.