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

State of Jammu-Kashmir - Subsection

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

(3)The Chairperson and every other Member shall, before entering upon his office, make and subscribe before the Governor or any person nominated in this behalf by him, an oath or affirmation in the form set out in the Schedule.