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

State of Jammu-Kashmir - Subsection

Section 47(1) in Jammu and Kashmir Chit Funds Act, 2016

(1)Nothing in section 46 shall be deemed to affect the power of the Reserve Bank to inspect the books and records of any foreman under the provisions of section 45-N of the Reserve Bank of India Act, 1934 (Central Act No. 2 of 1934).