Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(f) in Jammu and Kashmir Chit Funds Act, 2016 (f)if it is proved that there has been a fraud or collusion on the part of the foreman in the matter of taking securities from any prized subscriber ; or
