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State of Jammu-Kashmir - Section

Section 21 in The Jammu and Kashmir Agricultural Income Tax Act, 1962

21.

(1)A person shall not be proceeded against for an offence under section 20 except at the instance of the Commissioner.
(2)Before instituting proceedings against any person under sub-section (1), the Commissioner shall call upon such person to show cause why proceedings should not be instituted against him.