Section 8 in The Jammu and Kashmir Entry Tax on Goods Act, 2000
8. Power to make rules.
- The Government may, by notification in the Government Gazette, make rules for carrying out the purposes of this Act.[XXX] [Schedules I and II omitted by Act XIII of 2007, Section 7, w.e.f. 11-09-2007.][Sub-Section (1) substituted by Act XIII of 2007, Section 6.]
