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[Cites 0, Cited by 0] [Section 54(14)] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(14)(f) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(f)in the case where tax is paid provisionally under this Act or the rules made thereunder, the date of adjustment of tax after the final assessment thereof;