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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)'reference to sales tax law' will be construed as reference to general sales tax law where tax on transfer of any controlled goods was imposed, assessed or collected under such general sales tax law ;