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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(a) in Jammu and Kashmir Chit Funds Act, 2016

(a)by non-prized and unpaid prized subscribers representing not less than twenty-five per cent of the amount or, as the case may be, the value of the grain subscribed by all the non-prized and unpaid prized subscribers, if any ; or