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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(i) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(i)in the Jammu and Kashmir Municipal Act, 2000 (XX of 2000),clause (ix) of sub-section (1) of section 66 shall be omitted and the words "tax" and "taxes" wherever occurring in the Act shall be substituted by the words "fee" and " fees".