Section 25(1) in The Jammu and Kashmir General Sales Tax Act, 1962
(1)All particulars contained in any statement made, returns furnished or accounts or documents produced under the provisions of this Act or of the rules made thereunder, or in any evidence given or affidavit or disposition made, the course of any proceedings under this Act or the rules made thereunder, or in record of any proceedings relating to the recovery of a demand prepared for purpose of this Act or the rules made thereunder, shall be treated as confidential.
