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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(3)If any person having furnished a return under sub-section (1) or (2) discovers any omission of wrong statement therein, he may furnish a return or a revised return, as the case may be, at any time before the assessment is made and any return so made shall be deemed to be made in due time under this section.