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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(9) in The Jammu and Kashmir General Sales Tax Act, 1962

(9)If a dealer fails to comply with the terms of a notice issued under sub-section (7) the Assessing Authority shall [xxx] [Deleted by Act XIII of 1978, Section 8.] proceed to assess to the best of his judgement, the amount of tax, if any, due from the dealer.