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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(3)(d) in Jammu and Kashmir Chit Funds Act, 2016

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim all or any such relief, but if he omits to claim any such relief, he shall not be entitled to claim that relief, except with the leave of the Registrar or the nominee.