Section 30(2)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(b)[] [Clause (c) renumbered as (b) by Act No. II of 2011, dt. 19.1.2011.] the other purposes in relation to disclosure of any information or evidence to be prescribed under clause (c) of sub-section (2) of section 19; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 30(2)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002