Section 29(7)(ii) in Jammu and Kashmir Co-Operative Societies Act, 1989

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State of Jammu-Kashmir - Subsection

Section 29(7)(ii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(ii)is a person who committed a default towards the payments to a Primary Agricultural Credit Society or represents a Primary Agricultural Credit Society on the Committee of a Central Co-operative Bank or an Apex Co-operative Bank and the Society he represents has committed a default towards the payments of such bank for a period exceeding one year, unless the default is cleared; or

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State of Jammu-Kashmir - Subsection

Section 29(7)(ii) in Jammu and Kashmir Co-Operative Societies Act, 1989