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

State of Jammu-Kashmir - Subsection

Section 2(12) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(12)"Minister" means a member (other than the Chief Minister) of the Council of Ministers and includes a Deputy Chief Minister, a Minister, a Minister of State and a Deputy Minister or Advisor to Government/Chief Minister.;