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[Cites 0, Cited by 0] [Section 6C(3)] [Section 6C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6C(3)(a) in The Jammu and Kashmir General Sales Tax Act, 1962

(a)if the security has been remitted by cash into the treasury it shall be refundable in the same manner as prescribed for refund of tax or penalty under section 10 of this Act; or