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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(1)(d) in Jammu and Kashmir Chit Funds Act, 2016

(d)refusing to release the security charged under section 20 or section 31, may, within thirty days of the communication to him of such decision, appeal to the State Government or to such officer or authority as may be empowered by notification in the Government Gazette by the Government in that behalf.