Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Jammu-Kashmir - Subsection Section 58(2) in Jammu and Kashmir Chit Funds Act, 2016 (2)On the making of an award under sub-section (1), no suit for compensation in respect of an application for any winding up of the chit shall be entertained.
