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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(2) in The Police Enhanced Penalties Ordinance, 2005

(2)A dealer liable to get his accounts audited under sub-section (1) shall furnish such report to the Assessing Authority within such period as may be specified by the Commissioner by notification in the Government Gazette. A true copy of the audit report shall also be furnished to the Commissioner within the stipulated period.