Section 4(3) in The Jammu and Kashmir General Sales Tax Act, 1962
(3)In the case of any other dealer to whom sub-section (2) does not apply and whose turnover in any year is less than ten thousand rupees or such amount as may be notified by the Government in that behalf in respect of all dealers in any particular goods or in respect of a particular class or category of such dealers ; shall not be liable to pay tax that year under this section:Provided that the tax shall not be payable on the sale involved in the execution of a contract which is shown to the satisfaction of the assessing authority to have been entered into before the commencement of this Act;[Provided further that, if at any time the turnover exceeds the limit specified or notified above, the dealer shall be liable to pay the tax in that year only in respect of the turnover which is in excess of the said limit.] [Further proviso added by Act XXIII of 1969.][Omitted] [Omitted by Act XIII of 1978, Section 3.].
