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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1)(ix) in The Jammu and Kashmir General Sales Tax Act, 1962

(ix)for default specified in clause (j) a sum equal to double the amount of tax payable for the period of default provided if the dealer voluntarily furnishes the return and deposits the tax payable a penalty of not more than 20% of the tax due for the period of default;