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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(3) in Jammu and Kashmir Chit Funds Act, 2016

(3)Notwithstanding anything contained in sub-sections (1) and (2), the Registrar may admit a dispute after the expiry of the period of limitation specified therein if the applicant satisfies the Registrar that he had sufficient cause for not referring the dispute within such period.