Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 4C in The Jammu and Kashmir General Sales Tax Act, 1962 4C. Burden of proof. - The Burden of proving that any sale or purchase effected by a dealer is not liable to tax under this Act, shall be on the dealer.
