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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(2) in The Police Enhanced Penalties Ordinance, 2005

(2)If the principal, on whose behalf the commission agent has sold or purchased any goods, shows to the satisfaction of the Assessing Authority that tax has been paid by such commission agent on such goods under sub-section (1),the principal shall not be liable to pay the tax again in respect of the same transaction.