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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(2)(b) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(b)produce, if so demanded by an officer authorised by the Government in this behalf, a bill of lading in triplicate in such form as may be prescribed ;