Section 6 in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
6. No person to trade without a licence.
- After the expiry of a period of two months from the commencement of this Act, no person shall carry on business as [***] [Deleted by Act XVII of 1978, s. 4.] dealer unless he is in possession of a valid licence.
