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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(8) in The Jammu And Kashmir Public Security Act, 2003

(8)In this section, "security" means a document whereby any person acknowledges that he is under a liability, to pay money, or whereunder any person obtain a legal right to the payment of money; and the "market value of any security" means the value as fixed by any officer or person deputed by the Government in this behalf.