Section 72(1)(b) in The Police Enhanced Penalties Ordinance, 2005

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(1)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)where some of the returns for a year have not been filed or no return has been filed for such year, the amount of tax due under the Act, admitted by the appellant in the returns, if any, filed by him under the Act or 20% of the tax assessed has been paid; or

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State of Jammu-Kashmir - Subsection

Section 72(1)(b) in The Police Enhanced Penalties Ordinance, 2005