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 123] [Entire Act] State of Jammu-Kashmir - Subsection Section 123(3) in Jammu and Kashmir Co-Operative Societies Act, 1989 (3)A certificate by the Registrar or any person authorised by him shall be final and conclusive proof as to arrears due.
