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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)A notice under sub-section (1) published in the manner prescribed shall, for the purpose of this Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved or ordered as security for the loan.