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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2)(c) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(c)procedure which may be followed by the Accountability Commission for conducting proceedings including inquiry and investigation;