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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4A(1) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(1)The registered owner of every motor vehicle shall make the declaration in respect of it in the prescribed form stating the prescribed particulars and shall deliver the declaration within the prescribed time to the Taxation Officer.