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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 224(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)require the offender to appear before the Commissioner whether personally or by duly authorized agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.