Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(4) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002 (4)The provisions of this section shall have effect notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989.
