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

State of Jammu-Kashmir - Subsection

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

(h)prescribing the period (which shall not be less than one month from the date of the order appealed against) within which an appeal under section 22 of this Act may be presented ; and prescribing the manner in which such appeal shall be presented.