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 2] [Entire Act] State of Jammu-Kashmir - Section Section 19 in The Jammu and Kashmir General Sales Tax Act, 1962 19. Bar on certain proceedings. - No assessment made and no order passed under this Act, or the rules made thereunder, shall be called in question in any Civil Court.
