Section 2(62)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

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State of Jammu-Kashmir - Subsection

Section 2(62)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(d)the tax payable under the provisions of sub-sections (3) and (4) of section 9 of the Central Goods and Services Tax Act, 2017 (Central Act No. 22 of 2017), but does not include the tax paid under the composition levy;

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State of Jammu-Kashmir - Subsection

Section 2(62)(d) in The Jammu and Kashmir Goods and Services Tax Act, 2017