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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(8) in The Jammu and Kashmir General Sales Tax Act, 1962

(8)On the day specified in the notice or as soon afterwards as may be, the Assessing Authority shall after recording such evidence as the dealer may produce and such other evidence as the Assessing Authority may require on specified point, assess the amount of tax due from the dealer.