Section 2(h) in The Jammu and Kashmir Passengers Taxation Act, 1963
(h)[Assessing authority] [Substituted by Act XIX of 1981, Section 18.] means an officer appointed as such by the Government for purposes of this Act;(hh)[ "The Recovery Officer" means an officer appointed as such by the Government for the purposes of this Act] [Substituted by Act No. 10 of 2018, dated 11.3.2018.](hhh)[ Tribunal means the Appellate Tribunal constituted under section 21-A of the Jammu and Kashmir General Sales Tax Act 1962.] [Added by Act XI of 2001 (section 15)]
