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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(1)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)no suit or other proceedings, shall be maintained or continued in any Court or before any authority for the refund of any such tax ; and