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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(13) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(13)"Notification" means a notification published in the Government Gazette and the expression "notified" shall be construed accordingly;[***] [Clause (14) omitted by Act No. II of 2011, dt. 19.1.2011.]