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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(c) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(c)prescribe the manner in which and the period, not being less than thirty days, within which appeal under section 11 shall be filed and the manner in which the memorandum of appeal shall be verified ;