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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(2)(c) in Jammu and Kashmir Co-Operative Societies Act, 1989

(c)to investigate all claims against the co-operative society and, subject to the provisions of this Act, to decide questions of priority arising between claimants;