Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 8 in The Jammu and Kashmir Passengers Taxation Act, 1963 8. Registration of owner. - No owner shall pay for hire his motor vehicle in the State unless he is in possession of a valid registration certificate as provided hereinafter.
