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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2)(v) in The Jammu and Kashmir General Sales Tax Act, 1962

(v)[ to any officer appointed by the Comptroller and Auditor General of India or the State Government to audit Sales fax receipts or refunds, or [Clauses (v) and (vi) inserted by Act XIII of 1969.]