Section 21 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
21. Counterpart agreements to be executed by licensees.
- Every person taking out a licence under this Act may be required to execute a counterpart agreement in conformity with the tenor of his licence and to give such security for the performance of his agreement as the [Commissioner] [Substituted by Act XIV of 1966 for 'Excise and Taxation Commissioner'.] may require.
