Section 1(2) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
(2)[ It shall come into force on such date as the Government may by notification appoint] [Enforced from 1st Jeth, 2006 under C. O. No. 362-C of 1949 (G. G. 6th Jeth, 2006.)].
