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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 103(2)(d) in The Police Enhanced Penalties Ordinance, 2005

(d)affect any penalty, forfeiture or punishment incurred or inflicted in respect of any offence or violation committed under the provisions of the Jammu & Kashmir General Sales Tax Act, 1962; or