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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(3) in The Police Enhanced Penalties Ordinance, 2005

(3)If proceedings under this section are to be conducted at the business premises of the dealer and it is found that the dealer or his authorized representative is not available or is not functioning from such premises, the Commissioner or the Assessing Authority or such Tax Officer as the case may be, shall assess to the best of his judgment the amount of tax due from him.