Section 65(2) in Jammu and Kashmir Chit Funds Act, 2016
(2)The period of limitation in the case of any dispute other than those referred to in sub-section (1) which are required to be referred to the Registrar under section 64 shall be regulated by the provisions of the Limitation Act (Samvat) 1995, as if the dispute were a suit, and the Registrar, a Civil Court.
