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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)The entire turn-over of business carried on under the permit shall be included and accounted for by the registered dealer in his account and returns and shall be dealt with as if it were the turn-over of business done by the registered dealer himself at the registered place of business.