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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in The Jammu and Kashmir General Sales Tax Act, 1962

(3)If the amount of assessment or penalty is reduced by the [appellate authority or the Commissioner] [Substituted by Act III of 1998.] under clause (a) of sub-section (2), he shall order the excess amount of tax or penalty if realised to be refunded.