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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)No order shall be made under this section which adversely affects the rights of a dealer without giving him a reasonable opportunity of being heard.[xxx] [Deleted by Act III of 1998, Section 15.]