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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(4) in The Jammu and Kashmir General Sales Tax Act, 1962 (4)The assessing authority may, for reasons to be recorded, amend, renew or cancel any certificate of registration after giving the applicant a reasonable opportunity of being heard.
