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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(1)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)all acts, proceedings or things done or actions taken by the Government or by any officer of the Government or actions by any other authority in connection with the assessment.reassessment levy or collection of such tax shall, for all purposes, be deemed to be, and to have always been, done or taken in accordance with law ;