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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(d) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(d)prescribing the localities in which [motor spirit or diesel oil] [Substituted by Act XXIV of 1962 for 'motor Spirit'.] may be sold, the assessment of tax and the issue of notices requiring payment and for the recovery of unpaid tax ;