Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 137(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Subject to the rules in this behalf, the Commissioner, in may with the previous sanction of the Corporation allow any person to compound any tax for a period not exceeding one year at a time.