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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(a)fails to produce such licence or permit on the demand of any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] or of any other officer duly empowered to make such demand, or