Section 4B(3)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

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State of Jammu-Kashmir - Subsection

Section 4B(3)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)any other officer not below the rank of Inspector as may be authorised by the Commissioner at any other place, shall determine the tax or any other amount due and direct the owner, driver, or other person incharge of the goods to pay the amount of tax or any other amount due within such time and in such manner as may be prescribed.

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State of Jammu-Kashmir - Subsection

Section 4B(3)(b) in The Jammu and Kashmir General Sales Tax Act, 1962