Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(3)(b) in The Jammu and Kashmir State Partnership Act, 1996

(b)the powers of an official assignee, or receiver or Court under the law of insolvency to realise the property of an insolvent partner.