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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir Kahcharai Act, 1994

(1)"Kahcharai" means revenue derived or derivable from any duty, fee, tax, fine or penalty imposed, under the provisions of this Act or of other law for the time being in force, relating to the levy of grazing or browsing dues;