Section 58 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
58. Exemption from certain taxes, duties and fees.
- The Government, if in its opinion it is necessary in the public interest so to do, may, by notification in the Government Gazette, and subject to such restrictions and conditions as may be specified in such notification, reduce or exempt in respect of cooperatives,-(a)the stamp duty with which, under any law for the time being in force, instruments executed by or on behalf of a cooperative or by an office bearer or member and relating to business of such cooperative or any class of such instruments or decisions or orders of the Registrar or arbitral tribunal or liquidator under this Act, are respectively chargeable;(b)any fee payable under the law relating to registration for the time being in force or court fees ;(c)taxes on profession, trades, callings and employments;(d)land revenue;(e)taxes on agriculture income;(f)taxes on sale or purchase of goods;(g)toll tax on transportation of chemical fertilizers and food grains.
