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[Cites 0, Cited by 0] [Section 382] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 382(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)with the approval of the Government, make rules not inconsistent with this Act or any rule, regulation or bye-law made thereunder, providing for any matter connected with the exercise to the jurisdiction conferred upon the court by this Act which is not herein specially provided for.