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[Section 12]
[Entire Act]
State of Jammu-Kashmir - Subsection
Section 12(4) in The Police Enhanced Penalties Ordinance, 2005
| (a) | imports for sale or use in manufacturing orprocessing any goods into the State on his own behalf or onbehalf of his principal. | Nil |
| (b) | manufactures or produces any goods for sale oris engaged in any business other than the business specified inclause(a). | [ Rs. 7.50 Lacs] [Substituted vide J&K VAT (Amendment) Act, 2006 in lieu of Rs.5.00 lacs] |