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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Government shall cause every recommendation made by the Finance Commission under this section together with an explanatory memorandum as to the action taken thereon, to be laid before the legislature of the State.