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 42] [Entire Act] State of Jammu-Kashmir - Subsection Section 42(b) in Jammu and Kashmir Co-operative Societies Rules, 2001 (b)The Housefed and Housing Society shall make loan applications available to the borrowers on payment of the prescribed fee.
