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

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

(a)the recovery of the tax leviable under section 3 including the fixing of the time when the tax is to be paid ;

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