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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 104(2)(d) in The Police Enhanced Penalties Ordinance, 2005

(d)any accounts, registers or documents of any person seized before the appointed day under any of the provisions of the Jammu & Kashmir General Sales Tax Act., 1962 and not returned till the day immediately before the appointed day shall continue to be retained in accordance with the provisions of such Act;