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[Cites 0, Cited by 0] [Section 142(11)] [Section 142] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 142(11)(a) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(a)notwithstanding anything contained in section 12, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the Jammu and Value Added Tax Act 2005( III of 2005).