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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 161(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Till regulations as mentioned in sub-section (1) are framed, the provisions of the Jammu and Kashmir Financial Code, presently in force in respect of the municipalities shall be applicable.