Section 8(6) in The Jammu and Kashmir General Sales Tax Act, 1962
(6)The tax paid under sub-sections (4) and (5) shall be treated to be quarterly tax payable under sub-section (3) and shall be adjusted towards the tax payable for the quarter in respect of which it is paid :Provided that the difference between the tax payable on the basis of quarterly return and the tax paid under the aforesaid sub-sections shall be paid before the date to which the period of furnishing the return has been extended or date of furnishing the return, whichever is earlier:Provided further if the amount already paid is in excess of the quarterly tax payable, the excess thereof shall be refunded, and if the assessee so desires, the said amount of refund shall be treated to have been paid towards the tax payable for the next following quarter and the assessee shall be entitled to interest on the amount of such refund in accordance with the provisions of section 10-B of the Act.
