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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(2) in The Police Enhanced Penalties Ordinance, 2005

(2)No order of assessment and re-assessment shall be made under sub- section (1) after the expiry of five years from the end of the year in respect of which or part of which the tax is assessable or one year from the end of the year in which notice is served, whichever is latter.