Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6A(ii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(ii)The application shall be made by such person or persons and at such times and shall contain such particulars and shall be in such form, and be verified in such maimer as may be prescribed and shall be dealt with by the assessing authority in such manner as may be prescribed.]