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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(a) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(a)[ "Chief Petrol Taxation Officer" means an officer appointed by the Government under this Act ; [Clauses (a), (a-1) and (a-2) inserted by Act XVII of 1978, s. 2.]