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 16C(8a)] [Section 16C] [Entire Act] State of Jammu-Kashmir - Subsection Section 16C(8a)(ii) in The Jammu and Kashmir General Sales Tax Act, 1962 (ii)the proof of having deposited the tax in respect of such transaction,