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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in The Jammu and Kashmir Passengers Taxation Act, 1963

(4)[ If the assessing authority is satisfied that the tax has not been correctly levied, charged and/ or paid in the prescribed manner or the owner has failed to furnish the return within the prescribed period, he shall after giving the owner a reasonable opportunity of being heard, proceed to low the amount of tax due and recover the same.