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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(p) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(p)'security deposit' means any payment, fee, deposit or charge to be used for any purpose including recovery of rent defaults, repairing damages caused by the tenant and any other item as specified in the tenancy agreement;