Section 2(5)(b) in THE CONSTITUTION (APPLICATION TO JAMMU AND KASHMIR) ORDER, 1954

[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

(b)the provisions of any law which the State may hereafter make—

(i)for the purpose of imposing or levying any tax or penalty; or

(ii)for the promotion of public health or the prevention of danger to life or property; or

(iii)with respect to property declared by law to be evacuee property."

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