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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)from questioning in accordance with the provisions of this Act as amended by the Jammu and Kashmir General Sales Tax (Amendment and Validation) Act, 1970, any assessment, re assessment, levy or collection of tax referred to in sub-section (1); or