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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(1)(a) in Jammu and Kashmir Co-Operative Societies Act, 1989

(a)no order of apportionment of the costs shall be made under this section unless the society or the person sought to be made liable to pay the costs thereunder has had a reasonable opportunity of being heard;