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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 97(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)all moneys due under the mortgage, shall, in the absence of any specific direction to the contrary issued by the Board or Trustee and communicated to the mortgagor, be payable to the Agriculture and Rural Development Bank and such payment shall be as valid as if the mortgage had nut been so transferred; and