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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(2)Every landlord will give a receipt for all payments made by the tenant on account of rent, including penal interest; advance rent and security deposit and all other charges or fees.