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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2)(ii) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(ii)any other assignment or appointment which is required by law to be made by the Governor by warrant under his hand and seal; and