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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(2)The terms and conditions of service of the officers and employees referred to in sub-section (1) shall be such as the Governor may determine, from time to time.