Section 17(1)(xii) in The Jammu and Kashmir General Sales Tax Act, 1962

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State of Jammu-Kashmir - Subsection

Section 17(1)(xii) in The Jammu and Kashmir General Sales Tax Act, 1962

(xii)for default specified in clause (o) a sum of five thousand rupees if the goods are of non-taxable nature or exempt from payment of tax and double the amount of tax payable on such goods if the goods are taxable ; and

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State of Jammu-Kashmir - Subsection

Section 17(1)(xii) in The Jammu and Kashmir General Sales Tax Act, 1962