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[Cites 0, Cited by 0] [Section 30B(1)] [Section 30B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30B(1)(c) in Jammu and Kashmir Co-Operative Societies Act, 1989

(c)the Professional Boards constituted under clause (a) shall manage the affairs of these banks for a period of two years or such other period as may be specified by the Government from time to time taking into consideration the impact of revival package and financial health of these banks.