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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(4) in Jammu and Kashmir Co-Operative Societies Act, 1989

(4)Every notification and notice referred to in sub-section (3), shall, where the maximum amount of the guarantee is to be restricted, or the conditions subject to which the guarantee is given are to be modified, set fourth precisely the scope and effect of the restriction or modification, as the case may be.