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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(1)The Government may, by notification in the Government Gazette, from time to time, direct that a tax shall be levied on every motor vehicle using any public road in the State of Jammu and Kashmir.