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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 103(2)(e) in The Police Enhanced Penalties Ordinance, 2005

(e)affect any investigation, enquiry, assessment, proceeding, any other legal proceeding or remedy instituted, continued or enforced under the Jammu & Kashmir General Sales Tax Act, 1962;