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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 116(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)The Registrar or such other person as the Government may appoint, in this behalf shall be the trustee for the purpose of securing the fulfilment of the obligation of the House fed to the holders of debentures issued by the Board.