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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)A mortgage executed in favour of a Agriculture and Rural Development Bank shall have priority over any claims of the Government arising from a loan under the aid to Agriculturists and Land Improvement Act, Samvat 1993 granted after the execution of the mortgage.