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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1)(ii) in The Jammu and Kashmir General Sales Tax Act, 1962

(ii)for default specified in clause (b) a sum at the rate of 2% per month of the tax payable as reduced by the amount of tax paid during the period prescribed under sub-section (3) of section 8 of this Act for the period of default or rupees one thousand per month for the period of default whichever is higher;