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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 122(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)If the tax on vehicles and animals or the show tax is not paid after it has become due the Commissioner, may cause to be served upon the person liable for the payment of the same a notice of demand in the prescribed form.