Section 3(2) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(2)The notification, issued under sub-section (1) shall specify the rates at which, and the quarter from which, the tax shall be levied :[***] [Omitted 'Provided that the rates shall not exceed the maxima specified in Schedule I.' by Jammu and Kashmir Act No. 12 of 2018, dated 24.9.2018.]
