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[Cites 0, Cited by 0] [Section 304(1)] [Section 304] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 304(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)require that every registered dog shall sear a collar to which shall be attached a metal token to be issued by the registering authority , and fix the fee payable for the issue thereof.