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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(d) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(d)No motor vehicle shall be used on any public road in the State of Jammu and Kashmir at any time after the issue of a notification under subsection (1) of section 3, unless a [token.] [Substituted by Act XIX of 1962.] permitting such use during such time has been obtained under clause (a) or clause (c).