Section 32(1)(b) in The Police Enhanced Penalties Ordinance, 2005

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State of Jammu-Kashmir - Subsection

Section 32(1)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)furnishes a revised return under sub-section(3) of section 31 showing a higher amount of tax to be due than was shown by him in the original return; but fails to pay the additional amount of tax due according to the revised return; or

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State of Jammu-Kashmir - Subsection

Section 32(1)(b) in The Police Enhanced Penalties Ordinance, 2005