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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22A(2) in The Jammu and Kashmir Passengers Taxation Act, 1963

(2)Where such rectification has the effect of enhancing the demand, the assessing authority shall serve on the affected person a fresh notice of demand for the extra amount of demand] [Section 22-A inserted by ibid, Section 29.].