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[Cites 0, Cited by 0] [Section 21(9)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(9)(vii) in The Police Enhanced Penalties Ordinance, 2005

(vii)where the tax invoice is not available with the dealer, or there is evidence that the same has not been issued by the selling dealer from whom the goods are purported to have been purchased;