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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in The Police Enhanced Penalties Ordinance, 2005

(1)No dealer shall, while being liable to pay tax under this Act , carry on business as a dealer unless he has been registered and possesses a certificate of registration:Provided that a dealer liable to pay tax shall be allowed three months' time from the date from which he is first liable to pay such tax to get himself registered.