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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(3) in The Police Enhanced Penalties Ordinance, 2005

(3)Any person making any payment in compliance with a notice issued under sub section (1) shall be deemed to have made the payment under the authority of the dealer and the receipt from the Government Treasury shall construe a good and sufficient discharge of the liability of such person to the dealer to the extent of the amount specified in the receipt.