Section 1 in The Jammu and Kashmir General Sales Tax Act, 1962
1. Short title, extent and commencement.
(1)This Act may be called the Jammu and Kashmir General Sales Tax Act, 1962.(2)[ It extends to the whole of the State :Provided that nothing shall apply to the District of Ladakh up to [31st day of March, 1973.] [Sub-section 2 substituted by Act XXVII of 1967 w.e.f., 21-7-1962](3)[ It shall come into force on such date as the Government may, by notification in the Government Gazette, appoint in this behalf.] [Enforced w.e.f. 1st September, 1962 by SRO-182 dated 16-8-1962.]
