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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(b) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(b)to enter and inspect any stable, coach house or other place wherein there is reason to believe that there is any vehicle, vessel, or animal liable to taxation under the Act, or for which a licence has not been duly taken out :