Section 5A in The Jammu and Kashmir General Sales Tax Act, 1962
5A. [ Permission to pay in lump sum in lieu of the amount payable. [Section 5-A inserted by Act XXIII of 1969.]
- Notwithstanding anything contained in sections 4 and 5, the Commissioner may, in such circumstances, under such conditions and for such period as may be prescribed, permit [any class of assessees] to pay in lieu of the amount of tax payable by him under the provisions of this Act, a lump sum determined in the prescribed manner at prescribed rate by way of composition and the sum so compounded shall be payable by the assessee :][Provided that the provisions of this Act and the rules made thereunder relating to the filling of returns and the maintenance of accounts by such assessees shall not apply to them.] [Inserted Act XIII of 1978, Section 5.]
