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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 87(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)All loans and advances granted and all amounts payable to or recoverable by the Agriculture and Rural Development Bank or the Primary Banks shall, in case of default of payment, in addition to other remedies available to the Banks, be recoverable in the same manner as if they are arrears of public revenue due on land.