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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(7) in The Jammu and Kashmir General Sales Tax Act, 1962

(7)If the prescribed authority is satisfied that the permit issued under sub-section (5) is lost or accidently destroyed, it shall, on application by die registered dealer accompanied by a fee of one rupee issue to him a duplicate of the permit.