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

State of Jammu-Kashmir - Subsection

Section 2(iii) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(iii)'local body' means a Municipal Council or a Municipal Committee or a Town Area Committee or a Village Panchayat [or a Cantonment Board] [Inserted by Act XIX of 1962.] constituted under any enactment for the time being in force ;