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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(1) in The Jammu and Kashmir General Sales Tax Act, 1962

(1)Every registered dealer who also transacts business at any place other than his registered place or employs a travelling salesman or representative to transact business as aforesaid shall obtain a permit issued under this Act authorising him or, as the case may be, the travelling salesman or representative so to do.