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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2) in The Police Enhanced Penalties Ordinance, 2005

(2)The person referred to in sub-section (1) above shall, furnish a copy of the contract/agreement executed for the supply of taxable goods, to the Deputy Commissioner of Commercial Taxes of the division concerned, in which such Department/agency falls.