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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(q) in Jammu and Kashmir Municipal Corporation Act, 2000

(q)if he fails to pay any arrears of any kind due to him, otherwise than as an agent, receiver, trustee or an executor to the Corporation within three months after a notice in this behalf has been served upon him;