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State of Jammu-Kashmir - Section

Section 37 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

37. Remittance of penalty or fine recovered under the Act into consolidated fund of the State

— The amount recovered in the form of penalty or fine under sub-section (3) of section 20 and sub-section (6) of section 32 of the Act shall be remitted to consolidated fund of the State.