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[Cites 0, Cited by 0] [Section 7(14)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(14)(b) in The Jammu and Kashmir General Sales Tax Act, 1962

(b)no order of assessment or re-assessment under sub-section (11) of this section shall be made after the expiry of eight years from the end of the year or one year from the end of the year in which the notice is served, whichever is later.