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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2) in Jammu and Kashmir Chit Funds Act, 2016

(2)The Reserve Bank may, if it considers necessary, forward a copy of its report or of any part of i ts report on the inspection of the books and records of a foreman to the foreman for taking necessary action.