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State of Jammu-Kashmir - Section

Section 146 in Jammu and Kashmir Co-Operative Societies Act, 1989

146. Application of provisions of Transfer of Property Act, Samvat 1977 to notices.

- The provisions of sections 102, 103 and 104 of Transfer of Property Act, Samvat 1977 shall apply, so far as may be, in respect of all notices to be served under this Chapter.