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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(16)(vii) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(vii)given the status of a Minister or Minister of State by the Government in connection with the discharge of his official functions;