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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 104(1) in The Police Enhanced Penalties Ordinance, 2005

(1)A registered dealer under the Jammu & Kashmir General Sales Tax Act, 1962, on the appointed day shall on making an application for registration in terms of the provisions of this Act, shall be deemed to be registered under the Act till the application is decided by the competent authority.