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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(10) in The Jammu and Kashmir General Sales Tax Act, 1962

(10)No application for a permit or for a duplicate thereof shall be refused and no permit shall be refused and no permit shall be cancelled under clause (b) of sub-section (8) and sub-section (9) unless the registered dealer has been given a reasonable opportunity of being heard.]