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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in Jammu and Kashmir Chit Funds Act, 2016

(3)The Registrar may, at any time during the currency of the chit, permit the substitution of the security :Provided that the face value or market value (whichever is less) of the substituted security shall not be less than the value of security given by the foreman under sub-section (1).