Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1)(c) in The Jammu and Kashmir Debtors, Relief Act 1976

(c)the particulars of all property held by the applicant, together with a specification of the value thereof, the place of places at which such property is to be found, and details of any attachment, mortgage, lien or charge subsisting thereon, including the names and particulars of the co-sharers, if any;