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

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State of Jammu-Kashmir - Subsection

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

(iii)for default specified in clause (c) a sum equal to 20 % of the tax assessed as reduced by the tax paid on the basis of the quarterly returns during the period prescribed under sub-section (3) of section 8 if furnished ;

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State of Jammu-Kashmir - Subsection

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