Section 111(2)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 111(2)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(d)subject to the provisions of sections 123 and 124 of the Evidence Act, Svt 1977 (1920 A.D.) [XIII of Svt.1977), requisitioning any public record or document or a copy of such record or document from any office;

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State of Jammu-Kashmir - Subsection

Section 111(2)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017