Section 104(2)(g) in The Police Enhanced Penalties Ordinance, 2005

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State of Jammu-Kashmir - Subsection

Section 104(2)(g) in The Police Enhanced Penalties Ordinance, 2005

(g)any prescribed declaration or form obtained or obtainable by the person from any prescribed authority or any declaration furnished by or to the person under the Jammu & Kashmir General Sales Tax Act., 1962 or the rules made thereunder in respect of any sale of goods before the appointed day shall be valid where such declaration or form is furnished on or after such appointed day; and

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State of Jammu-Kashmir - Subsection

Section 104(2)(g) in The Police Enhanced Penalties Ordinance, 2005