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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3)(q) in The Jammu and Kashmir Apartment Ownership Act, 1989

(q)any matter which may be required by the Government to be provided for in the bye-laws for the proper or better administration of the property ;