Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 122(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)When the tax or fee has become due, the Commissioner shall cause to be presented to the person liable for the payment thereof, a Bill for the amount due :Provided that no such Act shall be necessary in the case of :-
(a)tax on vehicles and animals ;
(b)show tax ; and
(c)tax on advertisement.