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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(ii) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(ii)['taxation officer'] [Substituted 'licensing officer' by Act, XIX of 1962.] means an officer appointed by the Government to exercise the powers and perform the functions of a ['taxation officer'] [Substituted 'licensing officer' by Act, XIX of 1962.] under this Act ;