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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17A(1)(ii) in The Jammu and Kashmir General Sales Tax Act, 1962

(ii)the offence is under clause (e) and the taxable turnover of a dealer does not exceed Rs. 50,000 ; or