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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(4)(a) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010

(a)a Lok Adalat or Panchayat shall, before deciding the claim on merits, frame and decide the issue whether the money lender has complied with the provisions of section 6 ;