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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(c) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(c)imposing on [***] [Deleted by Act XVII of 1978, s. 13.] dealers the duty of furnishing returns and of keeping records and registers of stocks and daily sales prescribing forms for such returns, and register of stocks and daily sales and the particulars to be contained therein, respectively, and the manner in which the same are to be verified and all such other conditions thereof as may be necessary and prescribing a period within which such returns must be submitted ;