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

State of Jammu-Kashmir - Subsection

Section 25(2) in The Jammu and Kashmir Apartment Ownership Act, 1989

(2)The Government may refund the amount of any duty or fee paid in pursuance of any law referred to in sub-section (1) in such circumstances to such extent and subject to such terms and conditions, if any, as the Government may, by order, determine.