Section 6(3)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

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State of Jammu-Kashmir - Subsection

Section 6(3)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(b)if he has, before such appointment, received, in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension:

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State of Jammu-Kashmir - Subsection

Section 6(3)(b) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002