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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

(2)All warrants issued under this section shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1989, by a Police Officer or if the officer issuing the warrant deems fit, by any other person.