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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)from claiming refund of any tax paid by him in excess of the amount due from him by way of tax under this Act as amended by the Jammu and Kashmir General Sales Tax (Amendment and Validation) Act, 1970.]