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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(4) in Jammu and Kashmir Chit Funds Act, 2016

(4)The Registrar or the nominee may, in order to prevent the ends of justice being defeated, make such interlocutory order pending the award in a dispute referred to in sub-section (1) as may appear to be just and convenient.