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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(5) in Jammu and Kashmir Co-Operative Societies Act, 1989

(5)Where a dispute involves property pledged as collateral security the person deciding the dispute may make an award which shall have the same force and effect as the decree of a civil court.