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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in The Jammu and Kashmir General Sales Tax Act, 1962

(3)A certificate over the signature of the [appropriate authority] [Substituted by Act X of 1984, Section 13.] shall be final and a conclusive proof both as to the amount of the tax which is due and as to the person from whom it is due.