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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(3)Any person failing to stop a motor vehicle when required to do so by [such Police Officer or Taxation Officer] [Substituted by Act XIX of 1971. (It was previously substituted by Act XI of 196).] under sub-section (2) shall be punishable with fine which may extend to fifty rupees.