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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(b)for the purpose of any proceedings, for an offence under the State Official Secrets Act, Samvat 1977, or for an offence of giving or fabricating false evidence under section 193 of the Jammu and Kashmir State Ranbir Panel Code, Samvat 1989, or for the purpose of trial of any offence under section 20 or section 23;