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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)Any question as to whether a tax [or any other sum] [Inserted by Act X of 1984, Section 13.] is recoverable under this Act, the person from whom it is due and the amount so recoverable shall be determined by the assessing authority.