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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(1)(c) in The Police Enhanced Penalties Ordinance, 2005

(c)the Assessing Authority is not satisfied with the correctness of any return filed under section 31; or bonafide of any claim of exemption, deduction, concession ,input tax credit or genuineness of any declaration furnished by a registered dealer in support thereof; or