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

State of Jammu-Kashmir - Subsection

Section 6(1) in The Jammu and Kashmir Passengers Taxation Act, 1963

(1)An owner may be required to keep such accounts and to submit such returns at such intervals and to such authority as may be prescribed :[Provided that an owner who has opted to pay the tax in lump sump shall not be liable to keep accounts and to submit returns.] [Proviso added by ibid., Section 21.]