Section 30(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)from questioning in accordance with the provisions of any sales tax law and rules made thereunder the assessment of any tax in the aforesaid goods, or

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State of Jammu-Kashmir - Subsection

Section 30(2)(a) in The Jammu and Kashmir General Sales Tax Act, 1962