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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(1)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)satisfies the Registrar that the debt or deposit is a sum then due and that he has demanded payment or return thereof and has received satisfaction within a reasonable time; and