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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(5) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(5)An opportunity of hearing shall be granted where a request is received in writing from the person to whom the notice was issued to show cause. The proper officer shall issue an order within one year from the date of issue of the notice.