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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Chit Funds Act, 2016

(4)Where the prized subscriber at any instalments of the chit is required to be determined by auction and more than one person offer the maximum discount, the prized subscriber shall be determined by lot.