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[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(7)(d) in The Police Enhanced Penalties Ordinance, 2005

(d)has employed such methods of accounting which do not enable the Commissioner or the Assessing Authority or such Tax Officer as the case may be, to assess the tax due from him or has knowingly furnished false or incorrect self assessment;