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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(8) in The Police Enhanced Penalties Ordinance, 2005

(8)A registered dealer who intends to claim input tax credit under sub-section (1) shall, for the purpose of determining the amount of input tax credit, maintain accounts, and such other records as may be prescribed in respect of the purchases and sales made by him in the State.