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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(3)(c) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(c)has abused or misused his position to obtain any gain or favour to himself or to any other person to cause loss or undue harm or hardship to any other person;