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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(1)(q) in The Police Enhanced Penalties Ordinance, 2005

(q)furnishes before the Commissioner or any officer appointed to assist him under sub-section(2) of section 3, false return, bill, cash memo, vouchers, declarations, account books, registers or other documents with a view to evade tax payable under the Act;