Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4D(5)] [Section 4D] [Entire Act] State of Jammu-Kashmir - Subsection Section 4D(5)(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.) (a)after payment of any duty to which it may be liable under this Act, or execution of a bond for such payment; and