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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(5) in The Jammu and Kashmir General Sales Tax Act, 1962

(5)Where any dealer fails to furnish any quarterly return and fails to pay the tax in accordance with sub-section (4) an amount equal to the amount of tax payable or paid for the immediately preceding quarter shall become payable towards the tax payable for the said quarter.