Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(3)(b) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957 (b)Every [token] [Substituted by Act XIX of 1962.] granted under clause (a) shall be valid throughout the State of Jammu and Kashmir.