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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(4) in Jammu and Kashmir Co-Operative Societies Act, 1989

(4)Notwithstanding anything contained in sub-sections (1), (2) and (3), no Co-operative Bank shall be wound up except with the previous sanction in writing of the NABARD or Reserve Bank of India.