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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2) in The Police Enhanced Penalties Ordinance, 2005

(2)If any mistake is detected as a result of such scrutiny made as per provision of sub-section (1) the Assessing Authority shall serve a notice in the prescribed form on the dealer to make payment of extra amount of tax along with the interest as per the provisions of the Act, if it is payable by a date specified in the said notice.