Section 25(2)(i) in The Jammu and Kashmir General Sales Tax Act, 1962

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2)(i) in The Jammu and Kashmir General Sales Tax Act, 1962

(i)for the purpose of a prosecution under the Ranbir Penal Code in respect of any such statement, return, account, affidavit or disposition or for the purposes of prosecution under this Act or the rules made thereunder, or

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State of Jammu-Kashmir - Subsection

Section 25(2)(i) in The Jammu and Kashmir General Sales Tax Act, 1962