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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(d) in The Police Enhanced Penalties Ordinance, 2005

(d)used or consumed otherwise, and such tax shall be levied at the same rate at which tax under section 13 would have been levied on the sale of such goods within the State on the date of such purchase.