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State of Jammu-Kashmir - Section

Section 70 in Jammu and Kashmir Chit Funds Act, 2016

70. Appeal against decision of Registrar or the nominee.

- Any party aggrieved by any order passed by the Registrar or the nominee or the award of the Registrar or the nominee under section 69, may, within two months from the date of the order or award, appeal to the State Government.