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[Cites 0, Cited by 0] [Section 4D(2)] [Section 4D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4D(2)(a) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(a)there are some new facts or circumstances warranting reconsideration of the order; or