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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(1)(b) in Jammu and Kashmir Chit Funds Act, 2016

(b)if the dispute is between a foreman and a subscriber or a past subscriber, or the nominee, heir or legal representative of a deceased subscriber, and the dispute relates to any act or omission on the part of either party to the dispute, be three years from the date on which the act or omission with reference to which the dispute arose, took place.