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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)If a person sits or votes as a Councillor of the Corporation when he is not qualified or when he is disqualified for such Councillor-ship, he shall be liable in respect of each day on which he so sits or votes to a penalty of five hundred rupees to be recovered as arrears of tax under this Act.