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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(1)(b) in Jammu and Kashmir Chit Funds Act, 2016

(b)is about to remove the whole or any part of the property from the jurisdiction of the Registrar, he may, unless adequate security is furnished, direct conditional attachment of the said property, and such attachment shall have the same effect as if it is made by competent Civil Court.