Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1)(x) in The Jammu and Kashmir General Sales Tax Act, 1962

(x)for default specified in clause (k) a penalty equal to five times of the tax payable on such transaction or five thousand rupees whichever is higher ;