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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)no Court shall enforce a decree or order directing the refund of any tax paid on transfer of controlled goods under any sales tax law ; and