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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(8) in The Police Enhanced Penalties Ordinance, 2005

(8)A certificate under the signature of the appropriate authority shall be final and conclusive proof, both as to the amount of tax, which is due and as to the person from whom it is due.