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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1) in The Jammu and Kashmir General Sales Tax Act, 1962

(1)The Commissioner may accept from any person who is reasonably suspect of having committed an offence under this Act, a sum of money as he may determine by way of composition of such offences.