Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16B] [Entire Act] State of Jammu-Kashmir - Subsection Section 16B(iii) in The Jammu and Kashmir General Sales Tax Act, 1962 (iii)where recovery proceedings in case have been stayed by an order of a court, from the last day of the financial year in which the order is withdrawn.
