Section 11(4) in The Jammu and Kashmir General Sales Tax Act, 1962
(4)Every order passed in appeal under this section shall, subject to any order passed in revision under section [11-A or section 12] [Substituted by Act III of 1998.], be final.[Omitted] [Omitted by Act XX of 1981, Section 9.][11A. Appeals. - (1) Notwithstanding anything contained in any other law for the time being in force, any person aggrieved by an order passed under [section 11] [Section 11-A inserted by Act III of 1998, Section 4] may within three months from the date of such order prefer an appeal to the Tribunal.]
