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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(3) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(3)The officer, agency or person whose services are utilized under sub-section (1) shall enquire into the matter and submit a report to Accountability Commission within such period as may be specified by Accountability Commission in this behalf.