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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(3) in The Jammu and Kashmir General Sales Tax Act, 1962

(3)All persons appointed under [sub-section (1) [xxx] [Substituted by Act III of 1998, Section 2.] shall be deemed to be public servants within the meaning of section 21 of the Ranbir Penal Code, Svt. 1989].