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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu and Kashmir General Sales Tax Act, 1962

(1)For carrying out the purposes of this Act, the Government shall appoint one or more persons as the Commissioners under this Act and such other persons to assist him as it thinks fit in this behalf]