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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 136(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)any stable, garage, or coach house or any place wherein he may have reason to believe that there is any vehicle or animal liable to a tax or fee under this Act ;