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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)to furnish a consolidated return relating to all or any of the places of business of the dealer in the state for said period or for such different periods and to such authority, as he may direct.]