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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(4) in The Police Enhanced Penalties Ordinance, 2005

(4)If any person acts in contravention of the provisions of the Act, he shall be liable to a penalty not exceeding double the amount of tax wrongly collected:Provided that the Assessing Authority shall not impose such penalty unless the person concerned has been given an opportunity of being heard.