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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2)(v) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(v)mortgages held by or on behalf of such other institutions in the State as may be notified by the Government.