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State of Jammu-Kashmir - Section

Section 10 in The Jammu and Kashmir Agricultural Income Tax Act, 1962

10. Notice of demand.

- When the assessing authority has determined the sum payable by an assessee under section 8 or when an order has been passed under section 9 for the payment of penalty, the assessing authority shall serve on the assessee a notice of demand in the prescribed form specifying separately the amount of tax and penalty.