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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1) in The Jammu and Kashmir General Sales Tax Act, 1962

(1)[] [Renumbered by Act VII of 2009, Section 10, w.e.f. 20-03-2009.] any cash or other discount on the price allowed in respect of any amount refunded in respect of articles returned by the customers shall not be included in the turn over;