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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(7) in The Police Enhanced Penalties Ordinance, 2005

(7)The Assessing Authority may apply to the court in whose custody there is a money belonging to the assessee for the payment to him of the entire amount of such money, or if it is more than the amount due from the assessee under the Act, the amount sufficient to discharge such liability.