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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(1)(d) in The Police Enhanced Penalties Ordinance, 2005

(d)any person, who immediately before the commencement of the Act was a sales tax practitioner under any earlier law, to attend before such authority and to act on behalf of such person in such proceedings.