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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir General Sales Tax Act, 1962

(3)[ Quarterly tax shall be paid before furnishing a quarterly return but not later than the date prescribed under sub-section (2) of section 7.] [Substituted by Act XX of 1981, Section 9.]