Section 28(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)from questioning in accordance with the provisions of any sales tax law and rules made thereunder the assessment of any tax on transfer of controlled goods for any period ; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 28(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962