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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(2)(c) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(c)allow such officer to inspect the motor spirit or diesel oil, as the case may be.