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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)All accounts, registers and documents relating to the stock of goods, purchases, sales and deliveries of goods by any dealer and all goods kept in any place of business of any dealer shall, at all reasonable times, be open to inspection by the authorities specified in sub-section (1).