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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4)(e) in The Jammu and Kashmir Apartment Ownership Act, 1989

(e)specifying the manner in which the income derived and expenditure incurred by the Association of Apartment Owners shall be dealt with or as the case may be, accounted for.