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State of Jammu-Kashmir - Section

Section 22 in The Jammu and Kashmir Passengers Taxation Act, 1963

22. Refunds.

- The [Assessing authority] [Substituted by Act XIX of 1981, Section 28.] shall, in the prescribed manner, refund to a registered owner, applying in this behalf, any amount of tax paid by such owner in excess of the amount due from him under this Act.