Legal Document View

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
[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(b) in Jammu and Kashmir Chit Funds Act, 2016

(b)any person not carrying on chit business is using any such word as part of his name ; he shall, within a period of one year from such commencement, add as part of his name any such word or, as the case may be, delete such words from his name :