Section 65(1)(a) in Jammu and Kashmir Chit Funds Act, 2016

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(1)(a) in Jammu and Kashmir Chit Funds Act, 2016

(a)if the dispute relates to the recovery of any sum, including interest thereon, due to a foreman from a deceased subscriber, be three years, computed from the date on which such subscriber dies or ceases to be a subscriber ; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 65(1)(a) in Jammu and Kashmir Chit Funds Act, 2016