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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Nothing contained in this section shall be construed to divest the Corporation of various powers and function vested in it under various provisions of this Act, rules, bye-laws made there under.