Section 9(3) in The Jammu and Kashmir Passengers Taxation Act, 1963
(3)No registration certificate shall be granted to any person who has not registered his motor vehicle under the [Motor Vehicles Act, Svt. 1998] [Non Motor Vehicles Act, 1988 (Central Act 59 of 1988).] and if any such registration under that Act is suspended or cancelled, any registration certificate granted under this Act shall be deemed to be suspended or cancelled.as the case may be.
