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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(4) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(4)The power to make rules conferred by this section shall, except on the first occasion of the exercise thereof, be subject to the condition that rules shall be made after previous publication.