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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9A(2) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(2)If tax or any amount payable under the Act is paid by the cheques or draft, the date of encashment of the cheque or the draft shall be treated to be the date of deposit of tax or such other sum.]