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 25C] [Entire Act] State of Jammu-Kashmir - Subsection Section 25C(3) in The Jammu and Kashmir General Sales Tax Act, 1962 (3)No decision of Commissioner under this section shall affect the validity or operation of any order passed by any authority prior to such decision.
