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[Cites 0, Cited by 0] [Section 7(18)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(18)(i) in The Jammu and Kashmir General Sales Tax Act, 1962

(i)when a dealer fails to furnish a quarterly return and the quarterly tax cannot be determined in accordance with sub-section (5) of section 8 of this Act; or