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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(4) in Jammu and Kashmir Chit Funds Act, 2016

(4)No company shall appropriate any sum or sums from the reserve fund except with the prior approval of the Registrar and, for the purpose of obtaining such approval it shall make an application in the prescribed form to the Registrar explaining the circumstances relating to such appropriation.