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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 161(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Any application for review under sub-section (3) by any party shall be made within thirty days from the date of the communication of the order of the Deputy Registrar, Joint Registrar, Additional Registrar, Registrar or the Tribunal, as the case may be.