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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 69(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Where an inquiry is made under sub-section (1), the Registrar may, after giving the person concerned an opportunity of being heard, make an order requiring him to repay or restore the money or pay contribution and costs or compensation to such extent, as the Registrar may consider just and equitable.