Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Jammu-Kashmir - Section Section 5 in The Jammu and Kashmir Entry Tax on Goods Act, 2000 5. Burden of proof. - In case any person claims that he is not liable to pay-entry tax under this Act, the burden of proof shall be on that person.
