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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in The Police Enhanced Penalties Ordinance, 2005

(2)The prescribed authority may, by order in writing and for good and sufficient reasons to be recorded therein, demand from any person other than a registered dealer who imports into the State any consignment of goods, a reasonable security for ensuring that there is no evasion of tax or any other sum payable by him under the Act.