Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(d) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002 (d)he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and management of such business; or
