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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 97(b) in Jammu and Kashmir Co-Operative Societies Act, 1989

(b)the Agriculture and Rural Development Bank shall, in the absence of any specific direction to the contrary issued by the Board or Trustee and communicate to the Agriculture and Rural Development Bank, be entitled to sue on the mortgage or take any other proceeding for the recovery of the moneys due under the mortgage.