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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(6) in The Jammu and Kashmir General Sales Tax Act, 1962

(6)A permit issued under sub-section (5) shall be valid for one year and shall be renewed from year to year on receipt of an application from die registered dealer accompanied by such fee, not exceeding five rupees, as may be prescribed.