Section 12(4) in The Jammu and Kashmir Passengers Taxation Act, 1963
(4)An order passed ex-parte may be set aside by the officer on sufficient cause being shown in that behalf [within thirty days from the receipt of application requesting to set aside the order] [Words inserted by Act XIX of 1981, Section 23.] and after such order has been set aside the proceedings may start before the officer from the stage at which the ex-parte proceedings were taken.
