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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(3)A notification in the Gazette of the imposition of a tax or fee under this Act shall be conclusive evidence that the tax or fee has been imposed in accordance with the provisions of this Act.