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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(1)(a) in The Police Enhanced Penalties Ordinance, 2005

(a)where all the returns for a year have been filed, the amount of tax due under the Act on the turnover of sales or purchases, as the case may be, admitted by the appellant in the returns filed by him or at any stage in any proceeding under the Act, whichever is higher, has been paid;