Section 30(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962

(c)any tax imposed or assessed on the aforesaid goods under any sales tax law before the commencement of the Jammu and Kashmir General Sales Tax (Amendment) Act, 1981 but not collected before such commencement may be recovered (after assessment of the tax where necessary) in the manner provided under that law.

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State of Jammu-Kashmir - Subsection

Section 30(1)(c) in The Jammu and Kashmir General Sales Tax Act, 1962