Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(2) in The Jammu and Kashmir Agricultural Income Tax Act, 1962 (2)Where any such rectification has the effect of reducing the assessment, the assessing authority shall refund the excess amount to the assessee.'
