Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1) in The Police Enhanced Penalties Ordinance, 2005

(1)If a dealer, who is required to get himself registered within three months from the date from which he is first liable to pay tax fails to get himself so registered, the prescribed authority may, after giving such dealer an opportunity of being heard, by order impose by way of penalty a sum of five thousand rupees.