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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Any such award by way of costs under this section may be recovered on an application to a Magistrate having jurisdiction where the person, from whom the money is claimable actually and voluntarily reside or carries on business, and such Magistrate shall recover the same as if it were a fine imposed by himself.