Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6B] [Entire Act] State of Jammu-Kashmir - Subsection Section 6B(8) in The Jammu and Kashmir General Sales Tax Act, 1962 (8)The prescribed authority shall cancel a permit-(a)on requestion made, in writing by the registered dealer; and(b)on the cancellation of the certificate of registration.
