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

State of Jammu-Kashmir - Subsection

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

(h)charges tax on sale of goods in contravention of the provisions of this Act but does not deposit the same within the period prescribed in sub-section (2) of section 8-B ; or