Section 28(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962

[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962

(c)any tax imposed or assessed on transfer of controlled goods under any sales tax law before the commencement of the Jammu and Kashmir General Sales Tax (Amendment) Act, 1966 but not collected before such commencement may be recovered (after assessment of the tax, where necessary) in the manner provided under that law.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 28(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962