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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 356(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)Every grantee of any licence or written permission granted under this Act shall at all reasonable times while such licence or written permission remains in force if so required by the Commissioner or the authority by whom it was granted, produce such licence or written permission.