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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(f) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(f)prescribing the arrangements to be made when a licensee dies or becomes subject to a legal disability, the period during which, and the persons by whom, the business of such a licensee may be carried on without a licence ;