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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(b) in Jammu and Kashmir Chit Funds Act, 2016

(b)transfer Government securities of the face value or market value (whichever) of not less than one and a half times the chit amount in favour of the Registrar ; or