Section 2(3)(d) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

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State of Jammu-Kashmir - Subsection

Section 2(3)(d) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(d)has failed to act in accordance with the norms of integrity and conduct which ought to be followed by the public, functionaries of the class to which he belongs; or

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State of Jammu-Kashmir - Subsection

Section 2(3)(d) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002