Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(3) in Jammu and Kashmir Chit Funds Act, 2016

(3)When under sub-section (2), a transfer is disputed by a subscriber, the burden of providing that the foreman was insolvent circumstances at the time of the transfer and that the transfer does not defeat or delay the interests of such subscriber is on the transferee.