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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)no suit or other proceeding shall be maintained or continued in any Court for the refund of any tax paid on transfer of controlled goods under any sales tax law ;